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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(8) in The U.P. Minor Minerals (Concession) Rules, 1963

(8)Release of financial assurance shall be effective upon the notice given by the lessee for the satisfactory compliance of the provisions contained in the mine closure scheme and certified by the District officer or the Officer authorised by the State Government in this behalf, as the case may be.