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[Cites 0, Cited by 0] [Section 31F] [Entire Act]

State of Karnataka - Subsection

Section 31F(1) in The Karnataka Minor Mineral Concession Rules, 1994

(1)The Director shall, on the date and at the time and place specified in the notification under Rule-31A, hold the auction. If the auction is not held on that day due to the day being a public holiday or for any other reason, the auction shall be held at the same time on the next working day for which no further notification or notice shall be necessary.