Section 32A in The Punjab Minor Mineral Concession Rules, 1964
32A. [ Payment of balance money - Notwithstanding anything contained in clauses (b) and (c) of sub-rule (1) of rule 32, in case of contract of saltpetre, the balance amount shall be deposited by the contractor on or before the 15th of May, of the year to which the contract pertains] [Substituted by Haryana Government Notification No. G.S.R.15/CA65/57/S.15/79 dated 15.2.1979.].
