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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in Haryana District Mineral Foundation Trust Rules, 2016

(1)In the interest of convergence with the State Plans, District Plans and the Fund of the Mines & Geology Department namely, the Mines and Mineral, Development, Restoration and Rehabilitation Fund and such other matters as deemed fit, the State Government shall have powers to issue guidelines and directions to the District Mineral Foundation.