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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(4) in M.P. Minor Mineral Rules, 1996

(4)[ Any person aggrieved by any order passed or deemed to have been passed by the State Government, in exercise of the powers conferred under these rules, may, within sixty days of the date of communication of the order to him, apply to the State Government for review of the order.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]