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(p) in The Punjab Minor Mineral Concession Rules, 1964 (p)"mining engineer" means a person appointed in writing by the owner or agent to perform the duties of a mining engineer under the Mines Act, 1952 (35 of 1952);
