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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(xxxiii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(xxxiii)"Letter of Intent (LOI)" means a letter of intent issued to the successful bidder on acceptance of the bid/application for grant of a mining lease, quarry licence ;