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[Cites 0, Cited by 0] [Section 30(12)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(12)(d) in Chhattisgarh Minor Mineral Rules, 1996

(d)300 metre from sensitive area like radio station, doordarshan kendra, defence establishment etc. of the Central and State Government except under and in accordance with the previous written permission of the State/Central Government;