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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Mining Settlement Act, 1956

(2)The amount of the assessment shall be such amount as the Board considers likely to be sufficient, together with the other amounts estimated to be received to the credit of the Mining Settlement Fund, to meet the expenditure to be incurred by the Board under this Act.