Section 42(2)(vi) in M.P. Minor Mineral Rules, 1996

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State of Madhya Pradesh - Subsection

Section 42(2)(vi) in M.P. Minor Mineral Rules, 1996

(vi)The Collector of the district concerned or any officer authorised by the State Government if in his opinion the compliance with the provisions thereof not reasonably practicable, may, by any order in writing and subject to such conditions as he may specify therein, exempt from the operation of these rules for any workings in those cases in which special difficulties exist:

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State of Madhya Pradesh - Subsection

Section 42(2)(vi) in M.P. Minor Mineral Rules, 1996