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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)The financial assurance shall be submitted in one of the following forms to the Collector or the Director, as the case may be,-
(i)Letter of Credit from any Scheduled Bank; or
(ii)Surety Bond in Form-X;