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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in Gujarat District Mineral Foundation Rules, 2016

(3)The Annual Plan shall be prepared by the Executive Committee and shall be submitted to the Governing Council for Approval. Annual Plans for a financial year other than the first Annual Plan shall be prepared and approved by the end of the fourth quarter of the previous financial year in accordance with rule 16.