Section 19A(1)(ii) in The Karnataka Minor Mineral Concession Rules, 1994

[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(1)(ii) in The Karnataka Minor Mineral Concession Rules, 1994

(ii)the transfer of the quarrying lease is to be made to a company or firm directly under taking quarrying operation in which the lessee is one of the directors or partners as the case may be, in the said company or firm and the company or firm has filed an affidavit stating that they have filed an up to-date Income tax returns, paid the income tax assessed on them and paid the income tax on the basis of self assessment as provided in the Income Tax Act, 1961; and

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State of Karnataka - Subsection

Section 19A(1)(ii) in The Karnataka Minor Mineral Concession Rules, 1994