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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(9) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(9)After the expiry of the term of the contract, where the Government or authorized officer is satisfied that the Contractor has fulfilled all the terms of the agreement, the amount of the security shall be refunded to the Contractor.