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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(1)No person shall be granted any minor mineral concession in any area under these rules unless a mining plan is submitted and approved by the Government :Provided that no such plan shall be required for short term permit or disposal permit as defined in these rules.