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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)The amount drawn under sub-rule (1) shall be distributed for development of the areas affected by mining and related operation of minor minerals as per the directions and procedure prescribed by the State Government.