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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)Subject to the conditions prescribed in chapter 13 of these rules, a mineral concession holder shall not be required to obtain a Mineral Dealer License for sale of the excavated mineral stock from the concession area.