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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(f) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

(f)"Dealer " means any person who is ;
(i)Engaged in purchase, storage, sale, transportation and processing of mineral(s) anywhere in the State for commercial gain through mineral based activity. However the purchaser utilizing the mineral for personal consumption shall be exempted.
(ii)Carrying out export/import of mineral(s)