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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(8) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(8)If a duly registered transfer deed is not submitted to the State Government in pursuance to sub-rule (7), then transfer application made under sub-rule (3) shall become ineligible.