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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)Any person possessing the qualifications and experience, referred to in rule 25, may apply for being recognised as a Recognised Qualified Person to the Director or any officer duly authorised by the Director.