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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(8) in Rajasthan Minor Mineral Concession Rules, 2017

(8)The application for renewal shall be submitted to the competent authority before the date of expiry of period of registration. If an application is complete in all respect and past performance of the applicant as bidder or contractor is satisfactory, the competent authority may renew the registration for further period of three financial years including year of the registration.