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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(3)(f) in The Rajasthan Minor Mineral Concession Rules, 1986

(f)power of attorney in favour of a person, executed by a firm or association of persons and in case of a company resolution passed by the company, who is signing and submitting the application, if an applicant is a firm/company/association of persons;