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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(2) in The Bombay Minor Mineral Extraction Rules, 1955

(2)No order shall be reviewed except on the following grounds, namely:-
(i)discovery of new and important matter or evidence;
(ii)some mistake or error apparent on the face of the record; or
(iii)any other sufficient reason.