Legal Document View

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
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1)(i) in The Karnataka Minor Mineral Concession Rules, 1994

(i)in the case of an existing industry within a period of One hundred and eighty days-from the date of receipt of application failing which the applicants shall be informed of the reasons for delay within fifteen days after the expiry of the disposal period.