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[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(3)(xi) in Rajasthan Minor Mineral Concession Rules, 2017

(xi)In case of any violations of terms and conditions of the permit, the permit shall be cancelled by the Mining Engineer concerned after taking approval of the committee mentioned in sub-clause (i) of this sub-rule with forfeiture of security with immediate effect; and