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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(b)the licencee may, with the written permission of the State Government, carry away quantities of minerals in excess of the limits specified in Schedule VIII, on payment of royalty specified in the Second Schedule to the Act, for chemical, metallurgical, ore-dressing and other test purposes;