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

State of Haryana - Subsection

Section 30(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)The initial permit shall be granted for a period that co-terminates with the close of the next financial year so that the further renewal thereof is allowed on bi-annual basis;