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[Cites 0, Cited by 0] [Section 55(3)] [Section 55] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55(3)(c) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(c)power of attorney or resolution passed by the Board of Directors in case intending bidder is a Partnership Firm or Company or Society, as the case may be ;