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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)The amount prescribed by the State Government shall be paid in addition to royalty to be paid by the lessee of minor mineral, to such District Mineral Foundation in which district mining operations are being operated by him.