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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(3) in Rajasthan Minor Mineral Concession Rules, 2017

(3)In case of area reserved for undertaking prospecting operations by the State or Central Government or Company or Corporation owned or controlled by it, the notification so issued shall lapse at the expiry of the period and the area shall be treated as free.