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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Recognition shall be granted for an initial period of 5 years and may be renewed for a period of 5 years at a time :Provided that the Director or officers authorised by the Director, may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of being heard to the person concerned.