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

State of Madhya Pradesh - Subsection

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

(b)an up to date "No mining dues Certificate" issued by the Mining Officer or the Officer Incharge of the Mining Section of the concerned district Collectorate. In case the applicant is a partnership firm or a private limited company, such certificate shall be furnished by all the partners of the firm or by all the members of the private limited company, as the case may be :