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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(5)The permit holders for the brick kilns shall furnish a solvent surety within fifteen days of the issue of the permit by submitting an undertaking of such surety that he would be responsible for deposit of all dues in case the permit holder fails to deposit the same.