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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Mineral (Auction) Rules, 2015

(2)The performance security provided through bank guarantee in the format as specified in Schedule III or through security deposit, may be invoked as per the provisions of -
(i)the Mine Development and Production Agreement; and
(ii)the Mining Lease Deed.