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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(2)Every application for revision shall be accompanied with a non-refundable fee of Rs. 2000/- (Rupees Two Thousands Only) to be deposited under relevant Head of Account. The revision authority shall dispose off the revision within a period of three months from the date of its receipt.