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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)Where quarrying operations have been undertaken before the commencement of these rules the holder of such Quarry Lease shall submit financial assurance within a period of one year from the date of commencement of these rules.