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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(6) in Chhattisgarh Minor Mineral Rules, 2015

(6)If Recognised Qualified Person uses false or fabricated data/information for preparation of Quarry Plan, he shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to twenty five thousand rupees.