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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Minerals (Vesting of Rights) Rules, 1979

(2)The Director shall along with the statement mentioned in sub-rule (1) deposit in cash with the Collector, the amount indicated in column (2) of such statement for payment to the persons interested.