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[Cites 0, Cited by 0] [Section 18(15)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(15)(b) in Gujarat Minor Mineral Concession Rules, 2017

(b)The lessee shall also supply on demand of the Government, a composite plan of the lease area showing thickness, dip, inclination, etc., of all the seams as also the quantity of reserves quality-wise for minor minerals specified in Part A-II or Part B of Schedule III.