Section 2(1)(viii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

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

(viii)'competent authority' means the authority for exercise of such powers and carrying out of such functions as specified in these rules;

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