Legal Document View

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
[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(3)(d) in The Rajasthan Minor Mineral Concession Rules, 1986

(d)a net worth certificate issued by a Charted Accountant. Net worth certificate shall be issued on the basis of his profit and loss account/turnover/assessed income as per income tax returns etc. Self attested copies of these documents shall be enclosed alongwith net worth certificate;