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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Haryana - Subsection

Section 55(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)The highest bidder shall be required to deposit an amount equal to 25% of the annual dead rent/ contract money as the 'Security' along with an additional amount equal to one month's dead rent/ contract money in advance;