Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Gujarat - Subsection Section 29(3) in Gujarat Minor Mineral Concession Rules, 2010 (3)Noise arising out of quarry and processing operations shall be abated or controlled by the holder of quarry lease at the source, so as to keep it within the permissible limit.
