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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(5) in Gujarat Minor Mineral Concession Rules, 2017

(5)Upon termination of the quarry lease, the lessee shall retain all documents, books and records related to the lease area for a period of three years or such longer period as may be specified under applicable law. The lessee may also retain such books and records in electronic form if permitted under applicable law.