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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(D) in The Rajasthan Minor Mineral Concession Rules, 1986

(D)The bidder shall submit power of attorney in case of partnership firm/association of persons and resolution of board of directors in case of company along with the form 1-F or 1-G as the case may be.