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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)The advance amount paid on account of one instalment along with the fifteen percent amount of the bid security shall be required to be deposited/ adjusted in a manner that the subsequent instalments are payable for a full calendar month/ quarter/ year, as the case may be;