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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)The contractor has not been penalised in any manner, including suspension of the mining contract, for whatsoever reasons, during the original contract period;