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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(3)In case no permit is granted or refused (for reasons to be recorded in writing) within a period of 15 days of the receipt of complete application, the permit would be deemed to have been granted and the applicant may deposit the applicable royalty amount as per his assessment.