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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in M.P. Minor Mineral Rules, 1996

(3)[ Deposit made under sub-rule (i) if not forfeited under these rules and no other dues are outstanding against the lessee it shall be refunded by the Collector/ Additional Collector on the expiry lease or its determination whichever is earlier.] [Substituted by, Notification No. 19-53-87-XII-2, dated 19-6-1997.]