Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Mineral Dealer's Rules, 2000

(3)In case of beneficiation plant and factory the dealer shall maintain a separate daily account of ores and minerals procured and fed into the factory or plant and the processed mineral or ores recovered in Form-G.