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 34A] [Entire Act] State of Karnataka - Subsection Section 34A(5) in The Karnataka Minor Mineral Concession Rules, 1994 (5)The competent authority shall issue a licence in Form -T to the transferee within a period of ninety days from the date of recording consent.
