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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(c)"Dealer" means any person who carries on the business by buying, selling, supplying, transporting, storing, distributing or processing of mineral or minerals/ores directly or otherwise for cash or fur deferred payment or for commission, remuneration or other valuable consideration or uses mineral/s an ingredient as a raw material;