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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(3) in The Karnataka Minor Mineral Concession Rules, 1994

(3)The provisions of chapter II and rules 13,17, 18, 19,20 and sub-rules (4), (5), (6), (7) and (9) of rule 34 shall, mutatis mutandis apply for grant or renewal of a quarrying licence under this rule.