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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2)(a) in The Rajasthan Minor Mineral Concession Rules, 1986

(a)Tenders for grant of [royalty collection] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] contract/excess royalty collection contract with or without collection of permit fee/other charges having reserve price up to [Rs. 1.00 Crore] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] shall be received in the office of Assistant Mining Engineer/Mining Engineer/and Superintending Mining Engineer concerned simultaneously. Tenders received shall be opened in the office of Superintending Mining Engineer concerned in the presence of following committee.