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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in Gujarat Minor Mineral Concession Rules, 2017

(2)The quarry parwana holder shall make an application for renewal of the quarry parwana along with payment of a non-refundable fee at the rate of:
(a)rupees five hundred for an area up to one thousand square metres, and
(b)rupees one thousand for an area more than one thousand square metres.