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 Gujarat - Subsection Section 32(7) in Gujarat Minor Mineral Concession Rules, 2017 (7)The quarry parwana holder shall also contribute such amounts as may be required under section 15A to designated account of the District Mineral Foundation.
