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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(1)No person shall stock, sell or offer for sale any mineral or mineral products, either in raw or processed form, for commercial purposes or trade in the State without holding a valid Mineral Dealer License under these rules;