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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6A(5) in M.P. Minor Mineral Rules, 1996

(5)Such applicant, by whom the application for prospecting license has been submitted under item (c) of sub-clause (iv) of clause (a) of sub-rule (2) and if it is found eligible under sub-clause (i). (ii) and (iii) of clause (a) of sub-rule (2), the State Government shall issue sanction order for the prospecting licence.