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[Cites 0, Cited by 0] [Section 53(9)] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(9)(i) in Chhattisgarh Minor Mineral Rules, 1996

(i)Subject to such conditions as may be specified, the Collector/ Additional Collector may authorise either generally or in respect of particular case or class of cases any officer not below the rank of Assistant Mining Officer to investigate all or any offence punishable under this rule.