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

State of Haryana - Subsection

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

(xxxiii)'officer-in-charge' means an officer of the Department holding charge of one or more districts and by whatever designation known such as the Assistant Mining Engineer or an Assistant Geologist or a Mining Officer;