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 36] [Entire Act] State of Gujarat - Subsection Section 36(3) in Gujarat Minor Mineral Concession Rules, 2017 (3)It shall be the obligation of the successful bidder/ mineral concession holder to ensure that the mining plan is prepared in accordance with applicable laws.
