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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)the lessee has complied with all the terms and conditions of the original lease grant and other permissions for undertaking mining operations;