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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)The holder of a lease granted before or on or after the commencement of these rules, shall notwithstanding anything contained in the instrument of lease or any law or rules in force at such commencement, pay royalty in respect of any mineral removed by him and/ or consumed within the leased area at the rates specified in Schedule II;