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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5) in Marble Policy, 2002

(5)For the purpose of determining the total area referred to in sub-clause (4) the area already held under a mining lease/quarry licence by an applicant or by any member of his/her family individually or as a partner of a firm shall be reduced from the maximum area which could by granted.