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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(1)(ii) in Chhattisgarh Minor Mineral Rules, 2015

(ii)Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.