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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(1)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)professional experience of five years of working in a supervisory capacity in the field of mining or mineral administration after obtaining a degree or qualification required under clause (1) (i) above.