Section 4(2)(b) in The Mineral Concession Rules, 1960

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Union of India - Subsection

Section 4(2)(b) in The Mineral Concession Rules, 1960

(b)A valid clearance certificate, in the form prescribed by the State Government for payment of mining dues, such as royalty or dead rent or surface rent payable under the Act or rules made thereunder, from that Government or any officer or authority authorised by that Government in this behalf:

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Union of India - Subsection

Section 4(2)(b) in The Mineral Concession Rules, 1960