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

State of Himachal Pradesh - Subsection

Section 2(1)(q) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(q)"financial assurance" means the security furnished by the holder of mining lease/contract/permit/permission to the Director so as to indemnify the authorities against the reclamation and rehabilitation cost;