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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in Gujarat District Mineral Foundation Rules, 2016

(2)To achieve seamless transfer without delays, payments towards contribution to the District Mineral Foundation shall be made along with payment of royalty and the amount payable to each District Mineral Foundation shall be credited into its bank account in the manner specified by the Government,