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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)Any un-scientific operation or contravention of the terms of grant or permission (excepting the conditions relating to payment of Government dues) to operate by the mineral concession holder shall amount to violation or breach of the grant.