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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Rajasthan - Subsection

Section 3C(4) in The Rajasthan Minor Mineral Concession Rules, 1986

(4)The competent authority may condone delay if an application for renewal of prospecting licence is made after the time limit prescribed in sub-rule (2) and made before the expiry of licence along with the late fee of five thousand rupees for each month or part thereof.