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[Cites 0, Cited by 0] [Section 33D] [Entire Act]

State of Rajasthan - Subsection

Section 33D(3) in The Rajasthan Minor Mineral Concession Rules, 1986

(3)In case contractor fails to deposit monthly/quarterly installments on due date, the concerned Mining Engineer/Assistant Mining Engineer may cancel the contract with forfeiture of the security amount. Such action shall not be taken without giving a 15 days show cause notice to the contractor.