Section 6(2)(iii) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

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State of Rajasthan - Subsection

Section 6(2)(iii) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

(iii)An affidavit that the property which is offered as security as per Rule 9 belongs to him and is not subject to any encumbrance or charge or any interest of claim by way of inheritance or gift and that the present market value of this property is not less than the amount of security as per Rule 9.

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State of Rajasthan - Subsection

Section 6(2)(iii) in The Rajasthan Loans To Small Mining Lessees Rules, 1982