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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(3)(iv) in Rajasthan Minor Mineral Concession Rules, 2017

(iv)The licencee shall pay such amount per year or part thereof to the Government for removal of dump from the quarry at such rate and at such time as may be fixed by the Government;