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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)The mining contract deed shall be executed by the successful bidder with the Director or an officer authorized in this behalf in the prescribed Form MC-1.