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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Gujarat - Subsection

Section 90(1) in Gujarat Minor Mineral Concession Rules, 2017

(1)An applicant for, or the holder of a mineral concession shall intimate to the Government within sixty days any change that may take place in his name, nationality, name of the mine or other particulars furnished to the Government.