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

State of Chattisgarh - Subsection

Section 2(1)(s) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

(s)"Storage Permit" means the permit issued under these rules by the Collector to any person/company for the temporary storage/beneficiation/ crushing of any mineral in the territorial jurisdiction of the concerned district;