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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3) in Atomic Minerals Concession Rules, 2016

(3)The cases of refusal to provide facilities for research or practical training by any owner, agent or manager of a mine shall be referred to the Secretary, Department of Atomic Energy, Mumbai, for his decision within a period of thirty days.