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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(4)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)prior to publication of the notice inviting tender, the Government shall provide a written notice to the lessee requiring the lessee to specify its willingness or non-willingness to exercise the right of first refusal in writing, within a period of thirty days of receipt of such notice;