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 6] [Entire Act]

State of Punjab - Subsection

Section 6(3) in The Punjab Minor Mineral Concession Rules, 1964

(3)A certificate of approval shall be in Form 'B' and shall be valid upto 31st day of December of the year [in which it is granted] [Substituted for 'next following' by GSR 239, dated 29.9.1965.] :Provided that a certificate granted in the last quarter of a year shall be valid until the 31st day of December of the year next following.