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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(5)The Director, or any officer authorised in this behalf, may refuse the application to grant permits in respect of sub-clauses (iii) to (vii) mentioned under sub-rule (1) of this rule for reasons to be recorded in writing.