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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Mineral (Non-exclusive Reconnaissance Permits) Rules, 2015

(1)The State Government may grant a non-exclusive reconnaissance permit in respect of any mineral other than a mineral notified as a minor mineral as defined in clause (e) of section 3 and minerals specified in Part A and Part B of the First Schedule to the Act, subject to such terms and conditions specified in these rules.