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 3] [Entire Act] Bombay Presidency - Subsection Section 3(2) in The Bombay Minor Mineral Extraction Rules, 1955 (2)No quarrying lease shall be granted in respect of any specified minor mineral, except with the prior approval of the Director of Industries.
