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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(2)(vi) in Chhattisgarh Minor Mineral Rules, 2015

(vi)if in the opinion of the Collector of the concerned district or any officer authorised by the State Government, the compliance with the provisions thereof is not reasonably practicable, he may, by an 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.