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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)All mining/ quarrying permits in respect of sub clauses (i) and (ii) mentioned under sub-rule (1) shall be granted following a competitive bid process, unless specifically decided otherwise by the Government in any specific case.