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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(b) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(b)enter into, or make any arrangement, contract or understanding whereby the lessee may be financed to a substantial extent or may be substantially controlled by, any person or body of persons other than the lessee.