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

State of Gujarat - Subsection

Section 58(22) in Gujarat Minor Mineral Concession Rules, 2010

(22)The Parwana holder shall maintain accounts to verify the production, payment of royalty in the manner as may be specified by the Commissioner. He shall furnish the returns as may be required by the Commissioner.