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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)No application for renewal of a mining contract shall be considered in a case where the contractor has been found to be indulging in any violation of the conditions of original contract grant or the conditions accompanying the environmental clearances, and penalised or held accountable for any such violations;