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 40] [Entire Act] State of Chattisgarh - Subsection Section 40(iii) in Chhattisgarh Minor Mineral Rules, 1996 (iii)Mineral, other than for which quarry' permit is granted, shall not be excavated, removed or transported without approval of the Sanctioning Authority;
