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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(Lvii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(Lvii)"Recognized Qualified Person (RQP)" means a person registered by the Director under these rules as RQP having minimum qualification as detailed in Chapter-II, Rule 11 of these rules ;