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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(5) in Chhattisgarh Minor Mineral Rules, 2015

(5)Release of financial assurance shall be effective upon the notice given by the Lessee for the satisfactory compliance of the provisions contained in the Quarry Closure Plan and certified by the Collector.