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State of Haryana - Section

Section 86 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

86. Period of Mineral Dealer Licence.

- A license granted under these rules shall be valid for a period of up to five years and shall lapse on completion of the said period unless further renewed on an application submitted by the licensee or applicant.