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 29] [Entire Act] State of Chattisgarh - Subsection Section 29(1) in Chhattisgarh Minor Mineral Rules, 2015 (1)Financial assurance has to be furnished by every Quarry Leaseholder. The amount of financial assurance shall be rupees twenty five thousand per hectare or part thereof of the lease area.
