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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1)(ii) in The Rajasthan Mining Settlement Act, 1956

(ii)prescribing the matters in respect of which notices, returns and reports shall be furnished by owners, agents and managers of mines, the form-of such notices, returns and reports, the persons and authorities to whom they are to be furnished, and the particulars to be contained in them: