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[Cites 0, Cited by 0] [Section 10B(4)] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(4)(a) in The Mines And Minerals (Development And Regulation) Act, 1957

(a)where the State Government has not successfully completed auction for the purpose of granting a mining lease in respect of any mineral (whether notified mineral or otherwise) in such notified area; or