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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(3)A recognition shall be granted for an initial period of five years and may be renewed for further periods not exceeding five years at a time:Provided that, the Competent Officer may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of being heard to the person concerned.