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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4)(a) in Gujarat Minor Mineral Concession Rules, 2010

(a)On receipt of revision application and the copied thereof, the State Government shall cause to sent a copy of the application to the Competent Authority and to all the parties impleaded therein under sub-rule (2), to make their representation, if any, within one month from the date of issue of the communication. The Competent Authority and the impleaded parties while making their representation to the Government shall simultaneously epdorse a copy of their representation to other parties by Registered Post A.D.