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

State of Rajasthan - Subsection

Section 35(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)The contractor who has already registered under the Rajasthan Minor Mineral Concession Rules, 1986, shall have to submit difference amount of security deposit so as to make the total security deposit as mentioned in clause (i) of sub-rule (4) within one month from the date of commencement of these rules.