Section 13(3) in The Mineral (Auction) Rules, 2015

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Union of India - Subsection

Section 13(3) in The Mineral (Auction) Rules, 2015

(3)The lessee shall contribute such amounts as may be required under the Act to -

(a)the designated account of the National Mineral Exploration Trust; and

(b)the designated account of the District Mineral Foundation.