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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in Atomic Minerals Concession Rules, 2016

(m)"threshold value" means the grade of atomic mineral, specified as percentage of weight of the prescribed substances contained in the ore, [as specified] [Substituted 'to be specified and notified by the Department from time to time' by Notification No. G.S.R. 126(E), dated 19.2.2019 (w.e.f. 11.7.2016).] in Schedule A as the threshold value for the particular atomic mineral occurring as such or in association with one or more minerals; and