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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(9) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016

(9)The minor mineral left on the expiry of license period or cancellation of license shall be removed by licensee within 15 days of the expiry of license or receipt of the order of cancellation of license.