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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(7)(iv) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iv)The Director may revoke the suspension of mining operations in case the concession holder deposits at least fifty percent of the due amount with an undertaking to pay the balance amount within a period of three months along with interest, concurrent with the instalments payable during this period;