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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(3)Mining Engineer/Assistant Mining Engineer concerned shall assess the annual royalty financial year basis, payable by the dealer in the year for which return is filed and communicate to him by registered post before 30th September or within sixty days from the date of submission of the return, whichever is earlier.