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State of Rajasthan - Section

Section 23 in Marble Policy, 2002

23. Pending applications :

— Applications which have not been disposed of till the date of publication of this Notification shall be rejected and application fee shall be refunded.[23A. Applicability of provisions of Marble Development and Conservation Rules, 2002 :— The provisions of the Rajasthan Minor Mineral Concession Rules. 1986 and Notification No. 12(78) Khan/Gr-2/91 Dated 1st March, 2002. as amended from time to time, shall be applicable to the extent they are not repugnant to or inconsistent with the provisions of the Marble Development and Conservation Rules, 2002] [Clause '23A' Inserted by G.S.R. 113 dated 24-3-2011.].