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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Mines And Minerals (Development And Regulation) Act, 1957

(3)[ The amount of compensation payable under sub-section (2) shall be determined by the State Government in the manner prescribed.] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ]