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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(5) in Rajasthan Minor Mineral Concession Rules, 2017

(5)Such authority may, when it is not practicable to seize any books or accounts, registers, documents or mineral, serve upon the dealer or assessee or the person who is in immediate possession or control thereof, an order that he shall not remove, part with or otherwise deal with them except with the previous permission of such authority.