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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(b) in The Marble Development And Conservation Rules, 2002

(b)in the case of a marble quarry or mine lease other than the mechanised marble quarry or mine lease,-
(i)a part-time mining engineer possessing qualification as specified under clause (a) above; or
(ii)a part-time mining engineer, possessing a post graduate degree in geology or second class metalliferous mines manager's certificate, or
(iii)a whole-time mining engineer possessing secondary school leaving certificate and mine foreman certificate with minimum five years' experience of working as mines foreman or mate in mines including marble quarries or mines.