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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(3)The scheme of mining shall be submitted to the Government or any person authorised in this behalf by the Government at least one hundred twenty days before the expiry of the five years period for which it was approved on the last occasion.