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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Chattisgarh - Subsection

Section 101(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Deposit made under sub-rule (1), if not forfeited under these rules and no other dues are outstanding against the Lessee, shall be refunded by the Collector on the expiry of the lease or its determination whichever is earlier.