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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(3)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)the holder of letter of intent having obtained all consents, approvals, permits, no-objections and the like as may be required under applicable laws for commencement of mining operations;