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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(3)(d) in M.P. Minor Mineral Rules, 1996

(d)The fines shall be so deposited and disposed that they are not allowed to flow away and cause land degradation or damage to agricultural fields, pollution of surface water bodies or cause floods.