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

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

(2)When the borrowers are more than one individual..........
of (Name of person)
and (Address and Occupation)
of (Name of person)
and (Address and Occupation)
of (Name of person)
  (Address and Occupation)
(hereinafter referred to as 'the borrower' expression shall, where the context so admits include their respective heirs, executors, administrators, representatives and permitted assigns).