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

State of Madhya Pradesh - Subsection

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

(i)"Licensee" means holder of a mineral dealer licence granted under these rules for the purpose of transporting, storing and trading mineral/minerals or its products;