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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(5) in Gujarat District Mineral Foundation Rules, 2016

(5)In case of Scheduled Area, after completion of every financial year, the report of the work undertaken in each village in each financial year shall be furnished to the respective Gram Sabha.*Note. - To be discussed if specific reference should be made to document akin to General Financial Rules in Gujarat, if any.