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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(1)(iii) in Chhattisgarh Minor Mineral Rules, 1996

(iii)no order from which an appeal has been made, or which is the subject matter of any revision proceedings are pending, be reviewed;