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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(c) in Gujarat Minor Mineral Concession Rules, 2017

(c)in addition to the payments made under clauses (a) and (b), payment of a sum equivalent to twenty per cent of the aggregate of royalty and permit premium as a security deposit, which shall be refunded without any interest payments, after any adjustments as may be deemed appropriate by the Government, after ninety days from the date of expiry of the quarry permit;