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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(7)The mining plan, once approved, shall be valid for the mineral concession period, unless revised and modified and got approved during the concession period.