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[Cites 0, Cited by 0] [Section 71(10)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(10)(i) in Chhattisgarh Minor Mineral Rules, 2015

(i)Subject to such conditions as may be specified, the Collector may authorise, either generally or in respect of particular case or class of cases, any officer not below the rank of assistant mining officer to investigate all or any offence punishable under this rule;