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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(i) in The Mineral Concession Rules, 1960

(i)if the holder of a prospecting license or mining lease discovers any atomic mineral in the area granted under license or lease, not specified in the license or lease, discovery of such mineral shall also be reported to the Director, Atomic Minerals Directorate for Exploration and Research, Hyderabad within 60 days from the date of discovery of such mineral;