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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(1) in The U.P. Minor Minerals (Concession) Rules, 1963

(1)The holder of a mineral concession under these rules shall submit quarterly return in respect of the preceding quarter in Form MM-12 to the District I Officer and to the Regional Office of the Director, in the second week of July, October, January and April every year.