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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(1) in The Punjab Minor Mineral Concession Rules, 1964

(1)No mining lease shall be granted to any person unless he -
(a)holds a certificate of approval in Form 'B' from the Government;
(b)produces an income-tax clearance from the Income-tax Officer concerned.