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[Cites 0, Cited by 0] [Section 51(9)] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(9)(iii) in Rajasthan Minor Mineral Concession Rules, 2017

(iii)apply for permit along with bill of quantity or G-schedule and a self-certified undertaking stating that the entire quantity of mineral will be procured or used royalty paid: