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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(v) in The Rajasthan Minor Mineral Concession Rules, 1986

(v)Mining lease granted under clause (ii) above, may be transferred to a person belonging to the same category after expiry of five years from the date of registration of lease deed.