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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)The existing lessee or quarry licencee shall deposit performance security equivalent to the dead rent or annual licence fee, as the case may be, to the Mining Engineer or Assistant Mining Engineer concerned within six months from the date of commencement of these rules.