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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(xix) in The Rajasthan Minor Mineral Concession Rules, 1986

(xix)"Quarry Licence" means a licence granted under these rules wherein a licensee is required to pay fixed annual licence fee exclusive or inclusive of royalty, as the case may be;