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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(6) in Gujarat Minor Mineral Concession Rules, 2017

(6)Upon the issuance of an order by the committee referred at sub-rule (3), the Government may realize/ invoke any security provided under sub-rule (2) for the purpose of performance of protective, reclamation, rehabilitation measures and shall carry out those measures, or appoint an agent to do so.