Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37O] [Entire Act] State of Rajasthan - Subsection Section 37O(6) in The Rajasthan Minor Mineral Concession Rules, 1986 (6)On receipt of a requisition under sub-rule (5), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the qualified person.
