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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(4)The Department shall maintain complete account of receipts to the Fund and the expenditure there from and shall invest the progressive accumulated corpus in a manner so as to earn secure returns therefrom.