Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(8) in Gujarat Minor Mineral Concession Rules, 2017 (8)The quarry parwana holder shall commence quarrying operations in accordance with the approved mining plan and after obtaining all applicable environmental clearances for the area.
