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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(1) in The Rajasthan Minor Mineral Concession Rules, 1986

(1)Every notice under these rules required to be given to the lessee/licensee shall be given in writing in person or by registered post addressed to him at the address recorded in his lease deed/licence or such other address as the lessee or licensee may form time to time intimate in writing to the concerned authorities having jurisdiction.