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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Marble Development And Conservation Rules, 2002

(2)Every holder of a prospecting license may win and carry two hundred tonnes of marble during the period of prospecting license, after paying due royalty, under the law for the time being in force, for the purposes of tests and determining its commercial viability.