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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(3) in M.P. Minor Mineral Rules, 1996

(3)Where any power is exercisable by the Director under these rules, in relation to any matter an appeal shall lie from [every order passed or deemed to have been passed under these rules] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] to the State Government.