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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(1) in Gujarat Minor Mineral Concession Rules, 2017

(1)The holder of a mineral concession granted under these rules shall pay royalty in respect of minor minerals, specified in Table A of the Schedule IV, removed or consumed by him or by his agent, manager or employee from the leased area at the rates respectively specified against them in Table A of the said Schedule.