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[Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(1)(c) in The Karnataka Minor Mineral Concession Rules, 1994

(c)In respect of which a Notification as been issued under Sub-Rule (3) of Rule (8); shall be available for grant unless the availability of the area for the grant is notified in the official Gazette and specifying the date (being the date not earlier than 30 days from the date of publication of such notification in the official Gazette) from which such area shall be available for grant.