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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in Atomic Minerals Concession Rules, 2016

(2)A consolidated annual return of all mining leases granted under these rules shall also be supplied by each State Government to the Director, Atomic Minerals Directorate, Hyderabad and the Director General Mines Safety in such form as may be specified by him, not later than the 30th day of June following the year to which the return relates.