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

State of Rajasthan - Subsection

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

(ii)No mining lease shall be granted in favor of a partnership firm or a private limited company unless a no dues certificates of Department is submitted by all partners of the partnership firm or all members of the private limited company as the case may be.