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[Cites 0, Cited by 0] [Section 46(8)] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(8)(a) in The Karnataka Minor Mineral Concession Rules, 1994

(a)Who transports or holds in custody of any mineral for delivery to or on behalf of any dealer, lessee or licensee to give any information likely to be in his possession in respect of such mineral or to permit inspection thereof, as the case may be;