Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2) in M.P. Minor Mineral Rules, 1996 (2)No [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or quarry lease shall be granted other than in accordance with the provisions of these rules.
