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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(6)Non-submission of the requisite details in the application or non-compliance with the directions to make good the deficiencies within the prescribed time would be good enough a reason for the competent authority to treat the application as non-responsive and rejection of the same;