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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(3) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(3)A mineral concession holder shall give the proper challans issued to him to every purchaser of the mineral for lawful dispatch and disposal of the mineral, in whatever form, following a proper seriatim, from the concession area.