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

State of Haryana - Subsection

Section 29(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)In case of permit granted under this rule, the permit holder shall execute an agreement in Form MPS2 with the Director or officer authorised in this behalf within a period of ninety days from the date such grant and shall be dully registered;