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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4)(iii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(iii)where any injunction has been granted by a court of law or any other competent authority, staying the recovery of any such outstanding mining dues or income tax, non-payment thereof shall not be treated as a disqualification for the purpose of renewing the said mining lease;