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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)The Parvana shall be renewable for a period of not exceeding three years on payment of a non-refundable fee, for each year of renewal, at the rate of,-
(a)rupees hundred for an area up to one thousand square meters , and
(b)rupees two hundred for an area more than one thousand square meters