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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(9) in Gujarat Minor Mineral Concession Rules, 2017

(9)To pay rents, royalties, taxes, etc. - The lessee shall make payments as stipulated in rule 111 and Chapter XIV of the rules. In the event, taxes are payable, the lessee shall gross-up the amount payable and make payment of the aggregate amount.