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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(5) in Rajasthan Minor Mineral Concession Rules, 2017

(5)Mutation deed shall be executed in Form -31 within a period of three month from the date of issue of order of mutation or within such period as the competent authority may allow in this behalf.