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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(3) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(3)The competent authority may at his/her own discretion refuse to grant or renew the permit to such person who is convicted of any offence under the Act or Rules made thereunder.