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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(e) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(e)an affidavit showing details of Mineral Concession licence and/or mineral dealer licence held or being held by the applicant in the State or by any other person/persons jointly with the applicant;