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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(7) in Rajasthan Minor Mineral Concession Rules, 2017

(7)The application made under sub-rule (1) shall be disposed off by the competent authority within fifteen days from the date of receipt of application. The competent authority may refuse to issue registration certificate with reasons to be recorded in writing and same shall be communicated to the applicant.