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

State of Haryana - Subsection

Section 2(1)(xx) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(xx)'letter of intent' (LoI) means a 'Letter of Intent' issued to the successful bidder on acceptance of the bid for grant of a mining lease or contract or permit or a mineral concession granted in any other form under these rules;