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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(7)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)issue of a notice by the Mining Officer-in-charge requiring the mineral concession holder to clear the default immediately and stating that in case the due amount is not paid within a period of thirty days of the due date, his mining operations would be suspended;