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

State of Rajasthan - Subsection

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

(c)a properly sworn affidavit stating that no dues of the Department is outstanding against the applicant or his family members, partners of the firm, directors of the private limited company or members of association of persons, as the case may be;