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 68] [Entire Act] State of Maharashtra - Subsection Section 68(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013 (2)The Competent Officer may with prior approval of the Government add to or amend the conditions of auction as provided in sub-rule (1) above.
