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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(2)The officer authorized by the Government for purposes of approving the mining plan/scheme under sub-rule (1) shall possess the qualifications as prescribed under clause (XLVII) of rule 2 of these rules.Chapter-III Environmental Safe Guards