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

State of Haryana - Subsection

Section 2(1)(xxxii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(xxxii)'mineral transport permit' means a permit issued by the Director or an officer authorized by him to the carrier owner to use such carrier for lawful transportation of mineral(s) raised in accordance with the provisions of the Act;