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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Mica Act, 1958

(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules-
(a)prescribing the returns to be submitted by any licensee, prospecting licensee or mining lessee:
(b)providing for any matter which is to be, or may be prescibed under any provision of this Act:
(c)prescribing a penalty of fine not exceeding one hundred rupees for the breach of any rule.