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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(an) in Chhattisgarh Minor Mineral Rules, 2015

(an)"Recognised Qualified Person" means a person having the prescribed educational qualification or/and experience as notified by the State Government, under these Rules, from time to time;