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

State of Haryana - Subsection

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

(v)the lessee has not been penalised for non-compliance of the environmental safeguards, or for any other reason, including suspension of the mining operations, for whatsoever reasons, during the original lease period;