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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(3) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(3)The Government shall also set apart and contribute five percent of the amount received by it on account of the dead rent or royalty as the case may be in a financial year to the fund in the manner decided in consultation with the Finance Department of the State.