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[Cites 0, Cited by 0] [Section 53(8)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(8)(xi) in Rajasthan Minor Mineral Concession Rules, 2017

(xi)The permit may be cancelled by the Mining Engineer or Assistant Mining Engineer concerned if holder of a permit commits any breach of terms and conditions of the permit after giving a fifteen day notice with forfeiture of the security deposit: