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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)in case of a firm or a company or association of persons, a valid clearance certificate shall have to be submitted in respect of the firm, or association of persons or company as well as other firms in which partners in the applicant firm are partners or directors: