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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)The final decision on the recommendations of the committee mentioned in sub-rule (1) shall be taken by the Director. The licence fee shall be paid annually in advance:Provided that annual licence fee shall not be enhanced more than once during any period of three years.