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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(4)(e) in Chhattisgarh Minor Mineral Rules, 2015

(e)The holder of Quarry permit shall submit by the 10th of every month, to the Collector and Gram Panchayat, a return in Form-XV;