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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)Where the Licencee is unable to execute the licence deed within sixty days from the date of the order, he may submit an application to the Director explaining the reason for the same before the expiration of the said period. The application submitted after the expiration of said period shall not be considered.