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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(11) in Gujarat Minor Mineral Concession Rules, 2010

(11)The Parwana holder shall not remove any other minor mineral except that mentioned in the Parwana. If during extracting, any other mineral appears to have been excavated or found he shall report the finding in writing to the Competent Authority concerned within fifteen days.