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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(b) in Gujarat Minor Mineral Concession Rules, 2010

(b)the extraction of minor mineral for captive purpose by any person for bonafide purposes in accordance with the provisions of rules 67, 68, 69 and 70 of the Gujarat Land Revenue Rules, 1972 or any rules corresponding to such rules;