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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(1)No person other than a quarry permit or quarry lease holder, shall stock, sell or offer for sale any minor mineral mentioned in Schedule I in any place in State except under a dealer's license issued under the seal and signature of the Competent Officer.