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

State of Haryana - Subsection

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

(ii)particulars of the receipt heads of the Government to which the payments are to be credited;