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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)The reserve price may be fixed keeping in view the past trends, availability of mineral reserves in the area, the potential, access and proximity to the markets. However, any aberrations in the auctions held earlier and the bids received of exceptionally lower or higher amount, due to whatsoever reasons, may be ignored.