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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in M.P. Minor Mineral Rules, 1996

(2)The applicant shall also submit the surety bound duly filled in Form VI or a bank guarantee for an amount equal to two years of dead rent :Provided in case of a Co-operative Society/Association the provision of sub-rule (2) may be waived by the Competent Authority.