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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(3)(a) in The Rajasthan Minor Mineral Concession Rules, 1986

(a)a fee (non- refundable) in cash or demand draft in favour of the competent authority, minimum net worth certificate and security amount as shown below:-