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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(vii) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(vii)The Licensee shall display the licence prominently at the stockyard or at his/her normal place of business. If at any time the Licence granted under these rules is lost or destroyed, the Licensee shall forthwith report the fact in writing to the Licensing Authority narrating the circumstances in which the Licence was lost or destroyed and shall request in writing for a duplicate copy of the Licence.