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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(4) in The Punjab Minor Mineral Concession Rules, 1964

(4)[ The State Government may, for reasons to be recorded in writing, and communicated to the applicant, refuse to grant or renew a mining lease over the whole or the part of the area applied for] [Sub-rule (4) added by GSR 32, dated 22.2.1996.].