Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Rajasthan - Subsection Section 44(8) in Rajasthan Minor Mineral Concession Rules, 2017 (8)The contractor shall not recover royalty and/or permit fee from short term permit or permit issued under these rules and same shall not be adjusted against the contract amount.
