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

State of Rajasthan - Subsection

Section 37(2) in The Rajasthan Minor Mineral Concession Rules, 1986

(2)Where the royalty and/or excess royalty collection contract has been sanctioned, the grantee shall submit Guarantee and bid/tender amount as per rule 33C and 33D respectively within 15 days from the date of sanction.