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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Mineral Dealer's Rules, 2000

(1)The Dy. Director of Mines and Geology shall maintain a register in his office in Form-C wherein he will make necessary entries about the application immediately after its receipt and its disposal in due course.