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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1)(xv) in The Punjab Minor Mineral Concession Rules, 1964

(xv)The Government may by giving six month's prior notice in writing determine the lease if the Government considers that the minor mineral(s) under the lease is required for establishing an industry beneficial to the public :