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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Gujarat - Subsection

Section 62(2) in Gujarat Minor Mineral Concession Rules, 2010

(2)The Competent Authority may refuse to grant such permit for reasons to be recorded and the same shall be communicated to the applicant in writing. The amount of royalty paid shall be refunded on refusal to grant such permit.