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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Minor Mineral Concession Rules, 1986

(5)[ The competent authority may, while granting renewal of a mining lease, impose conditions relating to mechanization, development of mines and establishment of mineral based industry after obtaining prior approval of the Government by a general or specific order.] [Substituted by Rajasthan Gazette Extraordinary dated 30/03/1995]