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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(c)"Carrier" means any mode by which mineral/minerals or its products are transported from the place of raising or from one place to another by way of mechanised device; excluding railway wagons, aerial ropeway, conveyor belt: