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

State of Rajasthan - Subsection

Section 32A(6) in The Rajasthan Minor Mineral Concession Rules, 1986

(6)The contractor shall be registered with the Department for maximum two calendar years only, including the year in which he applies for the registration, irrespective of the date of application.