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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)No order under this rule shall be passed after the expiry of three year from the end of the period of assessment and the assessment after this period shall be treated as time barred and deemed to have been assessed.