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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(xxviii) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(xxviii)"Financial assurance" means the sureties furnished by the Concessionaire to the Director so as to indemnify the authorities against the reclamation and rehabilitation cost ;