Section 9(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963

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State of Uttar Pradesh - Subsection

Section 9(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963

(d)The conduct of the applicant in carrying out mining operations on the basis of any previous lease or permit and in complying with conditions of such lease or permit or the provisions of any law in connection therewith; and

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State of Uttar Pradesh - Subsection

Section 9(2)(d) in The U.P. Minor Minerals (Concession) Rules, 1963