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[Cites 0, Cited by 0] [Section 71(10)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(10)(iii) in Chhattisgarh Minor Mineral Rules, 2015

(iii)The investigation officer for the purposes of this rule shall exercise the powers of the Code of Civil Procedure, 1908 (No. 5 of 1908) in respect of the following matters, namely-