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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)in case of a firm or a company or association of persons, a valid clearance certificate shall have to be submitted in respect of the firm, company or association of persons as well as the other firms in which partners in the applicant firm are partners or directors: