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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(1)(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)if at the time of auction, exploration up to level of inferred mineral resources (333) had been completed and included in geological report forming part of the tender document, within a period of one year from the registration of the relevant lease deed:
(i)complete exploration to establish indicated mineral resources (332) as per Part I of Schedule I; and
(ii)prepare and submit a pre-feasibility study report conforming to Part II-B of Schedule I.