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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(a) in Chhattisgarh Minor Mineral Rules, 2015

(a)The Licensee shall submit a final report under Form-VIII to the concerned Collector and Director or any officer authorised by him, within a period of ninety days from the expiry of the Prospecting Licence; and