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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(i) in The Environment (Protection) Rules, 1986

(i)'beneficiated coal' means coal containing higher calorific value but lower ash than the original ash content in the raw coal obtained through physical separation or washing process] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]