Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(1) in The Karnataka Minor Mineral Concession Rules, 1994 (1)No quarrying lease or licence shall be granted to any person other than an Indian Citizen except with the prior approval of the Central Government.
