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State of Uttar Pradesh - Section

Section 50 in The U.P. Minor Minerals (Concession) Rules, 1963

50. Refund of security deposits.

- After the determination of a mining lease the amount of the security lying in deposit with the State Government and nor required to be applied to any of the purposes mentioned in these rules shall be refunded to the lessee ordinarily within a period of six months from the date of the determination of the lease