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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(19) in The Rajasthan Minor Mineral Concession Rules, 1986

(19)The lease shall be liable to be cancelled by the Director or Competent authority if the lessee ceases to work the mine for a continues period of six months without obtaining sanction of the Government;