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 58] [Entire Act] State of Gujarat - Subsection Section 58(25) in Gujarat Minor Mineral Concession Rules, 2010 (25)If the Competent Authority refuses to grant the quarry Parwana applied for, the fee paid by the applicant for the grant of such Parwana shall be refunded.
