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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(3)(vi) in Rajasthan Minor Mineral Concession Rules, 2017

(vi)After approval of the Committee, the Mining Engineer or Assistant Mining Engineer concerned shall, within seven days, inform the applicant to submit environment clearance, if applicable, issued by the competent authority and deposit the security amount of rupees forty thousand in the form of fixed deposit receipt of any Nationalized or Scheduled bank or National Saving Certificates pledged in favour of the Mining Engineer or Assistant Mining Engineer concerned;