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

State of Himachal Pradesh - Subsection

Section 2(1)(f) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(f)"Authorised Officer" means any person authorized to perform such functions under these rules and for such area as specified in the Fourth Schedule; and includes any other official to carry out such functions as may be specified by the Competent Authority;