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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(8) in Chhattisgarh Minor Mineral Rules, 2015

(8)Upon issuance of such order by the Collector, the Director may realise any Letter of Credit or Surety Bond; Guarantee provided or obtained as financial assurance for the purpose of performance of protective, reclamation, rehabilitation measures and shall carry out those measures or appoint an agent to do so.