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 11] [Entire Act] State of Chattisgarh - Subsection Section 11(3) in Chhattisgarh Minor Mineral Rules, 2015 (3)For minerals specified under Part-C of Schedule-1 and Part-A of Schedule-II, Prospecting Licence shall be granted for a period of one year from the date of its execution.
