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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(7) in Gujarat Minor Mineral Concession Rules, 2017

(7)Every application under sub-rule (3) or sub-rule (5) shall be accompanied by a non-refundable fee of rupees five thousand per hectare or part thereof or fifty thousand, whichever is higher.