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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)After considering the record referred in sub-rule (3), the appellate or revisional authority may confirm, modify or set aside the order or pass such other order in relation thereto as it may deem just and proper.