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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Chattisgarh - Subsection

Section 59(1)(ii) in Chhattisgarh Minor Mineral Rules, 1996

(ii)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;