Section 9(2)(a) in Gujarat Minor Mineral Concession Rules, 2017

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State of Gujarat - Subsection

Section 9(2)(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)in case of minerals specified in Part A-II or Part B of Schedule III, it shall be adjusted against the amount paid under sub-rule (3) of rule 5, in the manner specified by the Government in the tender document, within the first five years of commencement of production of the mineral; and

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State of Gujarat - Subsection

Section 9(2)(a) in Gujarat Minor Mineral Concession Rules, 2017