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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Mineral Conservation And Development Rules, 1988

(2)Every plan, section or part thereof prepared under these rules shall carry thereon a certificate for its correctness and shall be signed by the mining engineer with date:Provided that the geological plans and sections shall be certified and signed by the geologist employed under rule 42.