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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(5) in The Rajasthan Minor Mineral Concession Rules, 1986

(5)No short term permit shall be granted for quantities exceeding 500 tonnes except in case of contract of Works Department of State Government/Central Government/Autonomous bodies/Government undertaking, on recommendation of concerned Department.