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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(vii) in Haryana District Mineral Foundation Trust Rules, 2016

(vii)"Contribution" means the Contribution collected or to be collected from the holders of major or minor mineral concessions in the district at such percentage of contract money/dead rent/royalty as may be prescribed by the Central or State Government, as the case may be;