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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)The Competent Authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and after communicating to the applicant, refuse to grant a Prospecting Licence, over the whole or part of the area applied for.