Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(1)(ix) in The Rajasthan Minor Mineral Concession Rules, 1986 (ix)"Competent Authority" means the Government or any other authority authorised by the Government to carry out the provisions of these rules;