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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

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

(iv)"Assessee" means a person holding a quarry lease or [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] and includes any other person who holds a quarry of minor minerals granted under these rules save as exempted under rules;