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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(3)(i) in Chhattisgarh Minor Mineral Rules, 2015

(i)Where minerals are seized.-The maximum amount of an award shall be 5% of the sale value of the seized mineral after realisation or ten thousand rupees, whichever is less;