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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(12) in Rajasthan Minor Mineral Concession Rules, 2017

(12)The registered contractor may apply to the competent authority for cancellation of his registration and refund the security deposit. The competent authority may cancel the registration and refund the security deposit, if not forfeited under these rules.