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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1)(ii) in The Karnataka Minor Mineral Concession Rules, 1994

(ii)in all other cases within a period of four months from the date of receipt of applications failing which the applicants shall be informed of the delay within fifteen days after the expiry of the disposal period.