Section 3(1)(j) in The Granite Conservation And Development Rules, 1999

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Union of India - Subsection

Section 3(1)(j) in The Granite Conservation And Development Rules, 1999

(j)"manager" when used in relation to a mine or a quarry, means any person appointed by the owner or agent and includes the owner or the agent if he appoints himself to be such manager, under section 17 of the Mines Act, 1952 (35 of 1952);

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Union of India - Subsection

Section 3(1)(j) in The Granite Conservation And Development Rules, 1999