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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of Rajasthan - Subsection

Section 32A(3)(h) in The Rajasthan Minor Mineral Concession Rules, 1986

(h)security amount in the form of a Fixed Deposit Receipt of a Nationalized/Scheduled bank or National Saving Certificate of amount as per clause (a). Fixed Deposit Receipt/National Saving Certificate shall be in the name of Additional Director (Mines) and made from the account of contractor to be registered.