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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(9) in The Rajasthan Minor Mineral Concession Rules, 1986

(9)[ No fresh mining lease shall be granted to a person, who has committed offence under rule 48 and/or 68, for next five years from the date of offence.] [Added by Rajasthan Gazette Extraordinary dated 28/01/2011]