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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(8)(iii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(iii)precautions to prevent or reduce the discharge of toxic and objectionable liquid effluents from minor mineral concession area, workshop or processing plant within the permissible limits.