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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(u) in Chhattisgarh Minor Mineral Rules, 2015

(u)"Financial Assurance" means the sureties furnished by the Mining Lease holder, Quarry Lease holder or Quarry Permit holder to the Competent Authority, so as to indemnify the authorities against the reclamation and rehabilitation cost;