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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)Where the lessee is unable to establish cutting and polishing unit within one year from the date of execution of lease/leases, he ma$submit an application to the Director explaining the reason for the same before the expiry of the said period.