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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(2)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)a Demand Draft or treasury receipted challan for Rs. 1000/- (Rupees one thousand only) towards application fee remitted to the credit of the Department under relevant receipt head of account of the department;