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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(iii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iii)where any injunction has been issued by a court of law or any other competent authority staying the recovery of any such outstanding mining dues or income tax, non-payment thereof shall not be treated as a disqualification for the purpose of granting or renewing the said mining lease;