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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(3)(ix) in Rajasthan Minor Mineral Concession Rules, 2017

(ix)The Mining Engineer or Assistant Mining Engineer concerned may refuse to grant permit with the previous approval of the committee, specified in clause (i) of this sub-rule, after recording the reasons and same shall be communicated in writing to the applicant;