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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)Any person aggrieved by a direction or order under this rule may apply to the State Government or any other authority prescribed under the Act for the purpose.