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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1)(iv) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iv)the lessee has not defaulted in submission of all details with regard to the production, payment of mining dues in time and has not been found wanting in taking adequate measures for the labour safety;