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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)a valid clearance certificate from the Director or any officer authorized by him in this behalf regarding payment of mining dues on all accounts (such as royalty or dead rent or contract money or Fund and surface rent payable to the landowners under the Act or the rules made thereunder) in respect of the original contract or any other mineral concession held by him in the State;