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

Union of India - Subsection

Section 10B(2) in The Mines And Minerals (Development And Regulation) Act, 1957

(2)Where there is inadequate evidence to show the existence of mineral contents of any notified mineral in respect of any area, a State Government may, after obtaining the previous approval of the Central Government, grant a composite licence for the said notified mineral in such area in accordance with the procedure laid down in section 11.