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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(3) in Gujarat District Mineral Foundation Rules, 2016

(3)The District Mineral Foundation at the end of each year shall prepare an Annual Report. The annual report shall be prepared by the Executive Committee within three months of end of a financial year and shall presented before the Governing Council. Upon approval of the annual report by the Governing council, the annual report shall be submitted to the Government and also posted on the website of the District Mineral Foundation.