Section 96(2)(iv) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

(iv)cancellation of license with provision for a ban for 5 years to grant any fresh license to the individual/ firm/ company.

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