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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)Where the competent authority is satisfied that the quarry has been worked properly, subsequent renewal may also be granted to the licensee.Provided that the maximum period including the period of original grant and subsequent renewals of a quarry licence shall not exceed 90 years.