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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(1)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)if at the time of auction, exploration up to level of indicated mineral resources (332) had been completed and included in geological report forming part of the tender document, then the quarry lease holder shall prepare and submit a pre-feasibility study report conforming to Part IIB of Schedule I within a period of fifteen days from the registration of the relevant lease deed.