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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)If the holder of a mining lease or quarry licence possesses qualification as mentioned in sub-rule (1), he may appoint himself as the qualified person for the purpose of sub-rule (1).