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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007

(3)An authorized officer may for the purposes of these rules, require a mine owner or dealer to produce before him any accounts, registers and other documents and to furnish any other information relating to mining operations or business related to minerals.