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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)No mining lease shall be granted to any person unless he:
(i)produces an income-tax clearance certificate from the Income Tax Officer, concerned;
(ii)produces a certificate of no dues from the Director or an officer authorized by him in this behalf.