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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(e) in The Rajasthan Minor Mineral Concession Rules, 1986

(e)[ an affidavit giving particulars of mineral-wise areas already held under mining lease by the applicant or with any person having joint interest or already granted but not yet executed/registered or already applied but not yet granted] [Added by Rajasthan Gazette Extraordinary dated 12/08/1994]