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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(2)(e) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(e)on receipt of a requisition under clause(d), the owner shall provide as soon as possible the materials and facilities requisitioned by the qualified person.