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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(1)(viii) in The Rajasthan Minor Mineral Concession Rules, 1986

(viii)granted in favour of a partnership firm or a private limited company unless a no dues certificate of Department is submitted by all partners of the partnership firm or all directors of the private limited company as the case may be;