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[Cites 0, Cited by 0] [Section 37N] [Entire Act]

State of Rajasthan - Subsection

Section 37N(2) in The Rajasthan Minor Mineral Concession Rules, 1986

(2)If the holder of a mining lease/quarry licence/short term permit possesses qualification as mentioned in sub-rule (1), he may appoint himself as the qualified person for the purpose of sub-rule (1).