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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)During the extended period as mentioned under sub-rule (1), no quarrying operation including the dispatch of minerals from the lease area, shall be carried out or allowed to be carried out, by the Lessee till the lease is renewed.