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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(5) in Rajasthan Minor Mineral Concession Rules, 2017 (5)The security deposited shall be refunded by the competent authority after successful completion of the lease or licence period, if not forfeited under these rules.
