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

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Union of India - Subsection

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

(b)"agent" when used in relation to a quarry, means any person whether appointed as such or not, who acts as the representative of the owner in respect of the management of the quarry or any part thereof;

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Union of India - Subsection

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