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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)The holder of mining lease or quarry licence shall deposit within sixty days from the date of enhancement of dead rent or licence fee, as the case may be, a further sum so as to make the total security deposit as mentioned in clause (i) and (ii) of sub-rule (2).