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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(4) in Rajasthan Minor Mineral Concession Rules, 2017

(4)The security deposit shall be refunded by the Superintending Mining Engineer concerned, within thirty days of the successful completion of the contract, subject to the condition that the contract is completed without any lapse on part of the contractor.