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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(xLvii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(xLvii)"Officer-in-Charge" means an officer of the Department from disciplines of Mining/Geology possessing the qualification of a Degree or Diploma in Mining or M.Sc Geology and designated as Incharge of a particular district by the Government ;