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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)The Director shall upfront determine the reserve price in each case with the approval of the Government where the mineral concessions are granted through competitive bidding/ open auction, as the case may be;