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[Cites 0, Cited by 0] [Section 19A(1)] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(1)(b) in The Karnataka Minor Mineral Concession Rules, 1994

(b)enter into any agreement, arrangement or understanding with any person whereby lessee is directly or indirectly financed to a substantial extent by such person and quarrying operation and other activities connected therewith are substantially controlled by such person;