Legal Document View

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
[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(5)(c) in Gujarat District Mineral Foundation Rules, 2016

(c)to formulate methodology to be adopted by the District Mineral Foundations for determining the Directly Affected Areas, Indirectly Affected Areas and for identification of Affected People and Beneficiaries;