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[Cites 0, Cited by 0] [Section 30(20)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(20)(c) in M.P. Minor Mineral Rules, 1996

(c)Submit by the 31st January every year to the Collector a Statement giving information in Form XII regarding quantity and value of mineral/minerals raised/removed/consumed during last calendar year, average number of labourers employed (men and women separately), number of days worked