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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(10) in The Rajasthan Minor Mineral Concession Rules, 1986

(10)The lessee shall abide by all existing Acts and Rules enforced by the Government of India or the State Government and all such other Acts or Rules as may be enforced from time to time in respect of working of the mines and other matters affecting safety, [health, environment and convenience] [Substituted by Rajasthan Gazette Extra Ordinary dated 19/06/2012] of the lessee's employees or of the public;