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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 68(3)(i) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(i)suspension of the license with stoppage of receipt or purchase or sale of any mineral in raw or processed form in or from the stockyard. The dealer shall be holding the inventory of stocks, duly accessed at the time of suspension of license till such time the suspension order is revoked. The period of suspension, may continue upto a period of three months or till such time the breach is rectified, whichever is earlier ;