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 13] [Entire Act] State of Maharashtra - Subsection Section 13(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013 (1)Where an application for grant or renewal of quarry lease is submitted personally, its receipt shall be acknowledged by the Competent Officer.
