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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(9) in The Punjab Minor Mineral Concession Rules, 1964

(9)Manner in which the minor mineral raised is to be utilised --
(a)for manufacture
(b)for sale,
(c)any other purpose.
In case of manufacture, the industries in connection with which it is required, should be specified.