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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(2)No person shall store or cause to be stored for commercial purposes or trade any mineral/minerals or its products outside the mine/quarry area without holding a valid Licence granted by the Licensing Authority under these rules.