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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)For any district affected by operations relating to mining, the State Government shall by notification establish non-profit earning "District Mineral Foundation" under Section 9-B of the Act.