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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in Atomic Minerals Concession Rules, 2016

(2)The comments received from any party under Sub-rule (1) shall be forwarded to the other parties for making such further comments as they may like to make within one month from the date of issue of the communication and the parties making further comments shall forward such further comments to all the other parties.