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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(1)(ii) in Chhattisgarh Minor Mineral Rules, 2015

(ii)where any such notification has been issued and the period specified in the notification has not expired, then application shall be deemed to be premature and shall not be entertained.