Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(c) in Rajasthan Finance Act, 2008 (c)"mineral right means rights" conferred on a lessee under a mining lease granted or renewed for mining operations in relation to minerals as defined in the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act No 67 of 1957).
