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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3)(vi) in Rajasthan Minor Mineral Concession Rules, 2017

(vi)a copy of no dues certificate from the Mining Engineer or Assistant Mining Engineer, concerned, if the applicant or his/her family member holds or has held any mineral concession or royalty or excess royalty collection contract in the State: