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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Gujarat - Subsection

Section 72(2) in Gujarat Minor Mineral Concession Rules, 2017

(2)The lessee shall send to lease granting authority written notice in Form W when the mining or mineral processing operations in the mine or part thereof are discontinued for a period exceeding sixty days so as to reach them within seventy five days from the date of such temporary discontinuance.