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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(2)(xvi) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(xvi)any other condition, as may be found expedient by the Director or an officer authorized by him to grant the permit, may be imposed in the interest of scientific mining, mineral conservation and mineral development.