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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(ii) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

(ii)Such de-activated Dealers' registration may be re-activated by filling an application in prescribed form along with a fee of Rs. 5000 or as notified time to time by Department, online through JIMMS Portal.