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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(3) in Gujarat District Mineral Foundation Rules, 2016

(3)With prior approval of the State Government and intimation to Central Government, projects for development of common infrastructure such as construction of roads, bridges. In excess of limits specified in this regard to the priority for funds utilisation, on a case to case basis, may also be taken up for projects of importance to the district, as specified by the State Level Co-ordination Committee,