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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(5) in The Rajasthan Minor Mineral Concession Rules, 1986

(5)The application made under sub-rule (1) shall be disposed by the competent authority within 15 days from the date of receipt of application. The competent authority may refuse to issue registration certificate to an applicant after recording reasons and same shall be communicated in writing to the applicant.