Section 21(3) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

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State of Rajasthan - Subsection

Section 21(3) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

(3)When the borrower is a firm.......................

	(Name of person)
of	(Address)
and	(Name of person)
of	(Address)
and	(Name of person)
of	Address)

All carrying on business in partnership at (address of the firm) under the name and style of (Name of the firm)........(hereinafter referred to as the "Borrower" (which expression shall, when the context so admits, include all the partner of the said firm, their representatives, heirs, executors, administrators and permitted assigns.)

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State of Rajasthan - Subsection

Section 21(3) in The Rajasthan Loans To Small Mining Lessees Rules, 1982