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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(4)(i) in Rajasthan Minor Mineral Concession Rules, 2017

(i)a non- refundable application fee, a scanned copy of net worth certificate issued by a Charted Accountant on the basis of balance sheet as per income tax returns in Form-20 and a scanned copy of fixed deposit receipt of a nationalised or scheduled bank or national saving certificate as security deposit duly pledged in favour of the Additional Director (Mines) concerned and made from the bank account of the contractor to be registered as specified below: -