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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)Any Prospecting Licence or Quarry Lease or Quarry Permit granted, renewed or permission for removal of ordinary sand and bajri, in contravention of the provision of these rules or orders made thereunder, shall be void and be of no effect.