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[Cites 0, Cited by 0] [Section 8A(3)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(3)(b) in The Karnataka Minor Mineral Concession Rules, 1994

(b)Whether any such notification has been issued, the period specified in the notification has not expired.be deemed to be premature and shall not be entertained, and the application fee thereon, if any paid shall be refunded.