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[Cites 0, Cited by 0] [Section 23B(2)] [Section 23B] [Entire Act]

Union of India - Subsection

Section 23B(2)(c) in The Mines And Minerals (Development And Regulation) Act, 1957

(c)regulation of mineral being transported from the area granted under a prospecting license or a mining lease or a quarrying license or a permit, in whatever name the permission to excavate minerals, has been given;