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[Cites 0, Cited by 0] [Section 26(10)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(10)(c) in The Punjab Minor Mineral Concession Rules, 1964

(c)[ In case the permit holder has not been able to remove, for any reason whatsoever, the whole or any part of the mineral for which he obtained permit, he shall not be entitled to claim the refund of royalty or any part thereof.] [Inserted vide Haryana Government Notification No. GSR35/CA 65/57/S. 15, dated 20.7.1977.]