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[Cites 0, Cited by 0] [Section 68(4)] [Section 68] [Entire Act]

State of Chattisgarh - Subsection

Section 68(4)(c) in Chhattisgarh Minor Mineral Rules, 1996

(c)No sooner the permitted quantity is transported within the time period of 30 days or earlier, duplicates of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority.]