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State of Jharkhand - Section

Section 21 in Jharkhand Minor Mineral (Auction) Rules, 2017

21. Exploration Obligation.

- The holder of a Composite Licence shall complete detailed exploration and prepare a detailed feasibility study report confirming to the Guidelines issued by the Director, Geology over the entire area under the mining lease, within a period of Three years from the date of commencement of such mining lease.