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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(j) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(j)"Licensing Authority" means Collector, Additional Collector of senior I.A.S. scale or any other Officer to whom the State Government may, by notification in the Official Gazette, authorise for the purpose of granting or renewing a mineral dealer licence;