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[Cites 0, Cited by 0] [Section 68(4)] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(4)(c) in M.P. Minor Mineral Rules, 1996

(c)No sooner the permitted quantity is transported within the time period of [Construction work] [Substituted by Notification No. 19-53-87-XII-2, dated 24-06-2002.] or earlier, duplicates of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority.]