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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(14) in Gujarat Minor Mineral Concession Rules, 2017

(14)To submit progress reports. - The lessee shall, in addition to the periodical returns prescribed herein, submit such progress reports as may be required by the Government along with representative samples and analysis of the mineral collected during the quarry operations, within such timelines as may be specified by the Government.