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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)The Director shall cause to be maintained the following Registers, namely:-
(a)Register of applications for quarrying leases in FORM-QLA.
(b)Register of quarrying leases in FORM-QL with area sketches appended.