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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(1)The maximum period for which a Licence may be granted shall not exceed five years but the minimum period for which a licence may be granted shall not be less than three years.