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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Punjab - Subsection

Section 9A(1) in The Punjab Minor Mineral Concession Rules, 1964

(1)An application for the grant of a mining lease shall be disposed of within a period of nine months from the date of its receipt, and if it is not disposed of within that period it shall be deemed to have been refused.