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State of Rajasthan - Section

Section 10 in The Rajasthan Loans To Small Mining Lessees Rules, 1982

10. Valuation Certificate of Securities.

- For the purposes of security, valuation certificates of the Asstt. Mining Engineers and Mining Engineers of the Department of Mines and Geology will be accepted for purpose of sanctioning the loans:Provided that sanctioning authority may at any time revaluate the securities and in case the security taken has, in its opinion, become inadequate, require the borrower to furnish additional security.