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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)A copy each of the said public notice shall also be sent to the Deputy Commissioner and the Public Relations Officer of the concerned districts for giving wide publicity in the area.