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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(1) in Gujarat Minor Mineral Concession Rules, 2017

(1)The holder of a mineral concession shall have the responsibility to ensure that the protective measures contained in the mine closure plan including reclamation and rehabilitation work have been carried out in accordance with the approved mine closure plan or with such modifications as approved by the Government/officer authorised by the Government under these rules.