Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Maharashtra - Subsection Section 32(7) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013 (7)Every scheme of mining submitted under sub-rule (2) shall be prepared by a recognized qualified person or a person under rule 21.
