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State of Haryana - Section

Section 88 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

88. Register of Mineral Dealer Licence.

- The office of Director shall maintain a district-wise register containing the details of all licenses granted or renewed in the State in Form-MD-5. Similarly, the officer-in-charge of the district concerned shall maintain an identical register containing the details of all licenses granted or renewed within the district concerned.