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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Marble Development And Conservation Rules, 2002

(2)The owner, agent, mining engineer or manager of every mine or quarry shall review the mining plan as referred to in sub-rule (1) and submit a scheme of mining for the next five years of the lease to the State Government or any person authorised in this behalf by that Government for approval.