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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(vi) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(vi)Substantial investment has been made by the contractor in the development of mine and plant & machinery with a long term perspective and optimal benefit of the same could not have been derived during the original contract period; and