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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(b)"Authorized Officer" means Director/Additional Director [Minesl/Superintending Mining Engineer/Superintending Mining Engineer [Vigilancel/Mining Engineer/Mining Engineer [Vigilancel/Assistant Mining Engineer of the Mines and Geology Department for their respective jurisdiction or any other officer authorized in this behalf by the State Government by notification in the Official Gazette;