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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(4)In case of permit granted under this rule, the permit holder shall execute an agreement in Form MPS1 with the Director or the officer authorised in this behalf within a period of ninety days from the date of grant and shall be dully registered;