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

State of Gujarat - Subsection

Section 15(1) in Gujarat District Mineral Foundation Rules, 2016

(1)The first Annual Plan of the District Mineral Foundation shall be prepared within three months of the effective date and shall be valid till:
(a)end of the financial year-, if more than six months are remaining in such financial year; or
(b)end of the subsequent financial year-, if less than six months are remaining in such financial year. In such case, the first Annual Plan shall be for a period of more than one year.