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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)Permits under this rule shall be granted only in cases where the Government decides such areas to be operated for short periods under special circumstances and with adequate environmental safeguards, precautions and applicable clearances;