Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(n) in The Punjab Minor Mineral Concession Rules, 1964 (n)'Mining Officer' means an officer appointed by the Government to ensure enforcement of minerals rules and regulations at district level, holding charge of one or more districts;
