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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(3) in The Karnataka Minor Mineral Concession Rules, 1994

(3)The Competent Authority after such enquiry as it deems fit, if satisfied that the information furnished in the application is correct and the applicant is entitled for a permit, it may issue a permit in FORM-MDP.