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[Cites 0, Cited by 0] [Section 56(26)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(26)(i) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(i)payment of dead rent, royalty, contract money, Mines and Mineral Development, Rehabilitation and Restoration Fund, and the interest payable on delayed payments or any other dues;