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 32] [Entire Act] State of Chattisgarh - Subsection Section 32(2) in Chhattisgarh Minor Mineral Rules, 1996 (2)The lessee can transport including inter state movement or export the rough blocks within the first year of the quarry lease, the quantity as may be permitted by the State Government.
