Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Chattisgarh - Subsection Section 13(v) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009 (v)The permit holder shall not store/process any mineral other than the mineral for which permit has been issued, at the temporary storage/ processing site.
