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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3)(iii) in Rajasthan Minor Mineral Concession Rules, 2017

(iii)a copy of partnership deed and firm registration certificate in case of partnership firm issued under the Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or a copy of memorandum of association, articles of association and certificate of incorporation in case of company registered under the Companies Act, 2013;