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

State of Jammu-Kashmir - Subsection

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

(Lxi)"Scheme of Mining" means a scheme prepared by a recognized qualified person (RQP) on behalf of concessionary for systematic and scientific mining of minor mineral(s) which would need the Government approval before making it operational ;