Section 26(3) in The Mineral Concession Rules, 1960
(3)[ Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents, the State Government shall, by notice, require the applicant to supply the omission or, as the case may be, furnish the documents, without delay and in any case not later than ] [Inserted by G.S.R. 734, dated 2.5.1979. ][thirty days] [ Substituted by G.S.R. 733(E), dated 29.10.2002, for " sixty days" (w.e.f. 29.10.2002).][from the date of receipt of the said notice by the applicant.] [Inserted by G.S.R. 734, dated 2.5.1979. ]
