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[Cites 0, Cited by 0] [Section 30(20)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(20)(a) in M.P. Minor Mineral Rules, 1996

(a)Submit by the 10th day of every month to the Collector and Gram Panchayat a return in Form X giving the total quantity of mineral/ minerals raised, removed/consumed in previous calendar month;