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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(1) in Rajasthan Minor Mineral Concession Rules, 2017

(1)On receipt of appeal or revision, copy of appeal or revision as the case may be, shall be sent to the officer whose order is the subject of appeal or revision or other authority and to all the impleaded parties calling upon them to make such comments as they may like to make within three months from the date of issue of communication.