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 49] [Entire Act] State of Gujarat - Subsection Section 49(4) in Gujarat Minor Mineral Concession Rules, 2017 (4)The mineral concession holder shall furnish to the Government, other such returns and statements and within such period as may be specified as per the rules.
