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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(21) in Gujarat Minor Mineral Concession Rules, 2010

(21)No power of attorney shall be given by a Parwana holder in respect of the area specified in the quarry Parwana granted to him, otherwise the Parwana shall be cancelled forthwith without assigning any reasons by the Competent Authority.