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

State of Odisha - Subsection

Section 2(1)(u) in Orissa Minor Minerals Concession Rules, 2004

(u)"Recognised person" means a qualified person granted recognisation by the authorized officer under Granite Conversation and Development Rules, 1999 and under these rules for preparation of mining plan;