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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Mineral Conservation And Development Rules, 1988

(1)Every holder of prospecting license or a mining lease shall carry out prospecting or mining operations, as the case may be, in such a manner so as to cause least damage to the flora of the area held under prospecting license or mining lease and the nearly areas.