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

State of Haryana - Subsection

Section 2(1)(xv) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(xv)'District Monitoring Committee' means a committee constituted by the State Government for each district in the State to monitor the working of mines and minerals, its transportation, storage, stocking and other operations in accordance with the applicable rules and laws;