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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Mineral Conservation and Development Rules, 2017

(2)Any modification carried out under sub-rule (1) shall be intimated to the Controller General and Regional Controller or the authorised officer, as the case may be, by the holder of a reconnaissance permit or prospecting licence or prospecting license-cum-mining lease within a period of thirty days of carrying out such modification.