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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(9) in Andhra Pradesh Mineral Dealer's Rules, 2000

(9)All officers mentioned in Section 23(B) of the Mines and Minerals (Development and Regulation) Act, 1957 are authorised to search any place in which there is reason to believe that an offence is being committed and seize any stock of minerals in respect of which the offence has been or is being committed.