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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Bombay Presidency - Subsection

Section 32(1)(b) in The Bombay Minor Mineral Extraction Rules, 1955

(b)Any quarrying permit granted under rule 29 may contain such other conditions as the officer granting the permit may deem necessary in regard to the following matters :-