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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2a) in The Rajasthan Minor Mineral Concession Rules, 1986

(2a)[ No person shall be eligible for making application for quarry licence to be granted by way of lottery who already holds two quarry licences in the respective office.] [Inserted by Rajasthan Gazette Extraordinary dated 03/04/2013]