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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(2)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)temporary seizure of the stocks of the mineral excavated in raw or processed form till such time the stocks are reconciled with the records and established to have been accepted from legal sources;