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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(6) in Rajasthan Minor Mineral Concession Rules, 2017

(6)The mineral concession, contract or permit shall be deemed to have been cancelled, in case application for mutation of mineral concession, contract or permit is not submitted within specified time of three months from date of death of concessioner, contractor or permit holder.