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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)manner, mode and place of payment of rent, royalties, permit money, Rehabilitation & Restoration Fund amount and interest on delayed payments or any other dues as admissible under these rules;