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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)Where a mining contract is granted or renewed, the agreement deed shall be executed in Form 'MC-1' within a period of 90 days of the date of order of grant/ renewal of the contract and shall be duly registered;