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] [Entire Act] State of Karnataka - Section Section 7 in The Karnataka Minor Mineral Concession Rules, 1994 7. Power of the competent Authority to specify additional conditions. - A quarrying lease or licence may contain such other conditions, as the competent Authority may deem necessary.
