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[Cites 0, Cited by 0] [Section 30(23)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(23)(ii) in M.P. Minor Mineral Rules, 1996

(ii)Every owner, agent or manager of a quarry shall provide all necessary facilities to the persons deputed by the State Government for the purpose of undertaking research or training in matters relating to mining operations.