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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)The performance security shall stand revised proportionately, at the time of enhancement of the dead rent or quarry licence fee and the lessee or quarry licencee shall submit the difference of performance security within a period of sixty days.