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[Cites 0, Cited by 0] [Section 37G] [Entire Act]

State of Rajasthan - Subsection

Section 37G(4) in The Rajasthan Minor Mineral Concession Rules, 1986

(4)The competent authority on receipt of an application submitted under sub-rule (3) may, on being satisfied, extend the period, for submission of the mining plan or simplified mining scheme, which may not exceed one year.