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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Uttar Pradesh - Subsection

Section 70(3) in The U.P. Minor Minerals (Concession) Rules, 1963

(3)Every person carrying any minor mineral shall on demand by any officer authorised under Rule 66 or such officer as may be authorised by the State Government in this behalf, so the said pass to such officer and allow him verify the correctness of the particulars of the pass with references to the quantity of the Minor Mineral.