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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(6) in Gujarat Minor Mineral Concession Rules, 2010

(6)After considering the records referred to in sub-rule (5), the Government may confirm, modify or set aside the order relating thereof as the Government may deem fit just and proper after giving a hearing to the aggrieved parties.