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 65(4)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4)(b) in Gujarat Minor Mineral Concession Rules, 2010

(b)All or any of representation received from any party under clause (a) shall be sent to the other parties for making such further representation as they may like within one month from the date of the receipt of the communication. The parties making further comments shall send the same to all impleaded parties by Registered Post A.D.