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 37A] [Entire Act] State of Rajasthan - Subsection Section 37A(xx) in The Rajasthan Minor Mineral Concession Rules, 1986 (xx)The contract may be terminated by the State Government if considered by it to be in public interest, after giving 15 days notice.
