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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Rajasthan - Subsection

Section 33A(4) in The Rajasthan Minor Mineral Concession Rules, 1986

(4)In case if it is necessary to revise the existing reserve price of any contract for future contract, it shall be done with the prior approval of the concerned Additional Director Mines up to Rs.1 Crore and from Director for more than Rs.1 Crore.