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[Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(6)(iii) in The Rajasthan Minor Mineral Concession Rules, 1986

(iii)[ The officer incharge of the check post or any officer empowered under sub-rule (2) or (3) may direct the person incharge of the vehicle to carry the vehicle along with mineral, so seized, to the nearest police station or check post or barrier of the Department] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012].