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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(g) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(g)two copies of the certified maps and the latest revenue record of the area proposed to be used as stockyard, where the applicant intends to store and trade mineral/minerals or its products.