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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Mineral Concession Rules, 1960

(2)[ Except with the previous approval of the Central Government, no prospecting license or mining lease shall be granted in respect of any mineral specified in the First Schedule to the Act.] [ Substituted by G.S.R. 129(E), dated 20.2.1991.]