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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in Gujarat Minor Mineral Concession Rules, 2017

(3)Where prior to the commencement of an auction for grant of a composite license or a mining lease under the rules made under Section 13, presence of a minor mineral is established, the Government may grant a quarry lease for the minor minerals on such terms and conditions as may be specified by the Government in the tender document for such auction.