Section 3(1)(iii) in The Rajasthan Minor Mineral Concession Rules, 1986

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State of Rajasthan - Subsection

Section 3(1)(iii) in The Rajasthan Minor Mineral Concession Rules, 1986

(iii)"Assessee" means a person holding a mining lease or a short term permit and includes any other person who has excavated, removed or used or is excavating, removing, processing or using minor mineral or minerals save as exempted under rule 58;

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State of Rajasthan - Subsection

Section 3(1)(iii) in The Rajasthan Minor Mineral Concession Rules, 1986