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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Loans To Small Mining Lessees Rules, 1982

(1)When the borrower is an individual..........(Name of person)(hereinafter referred to as 'the borrower' expression shall, where the context so admits, include his heirs, executors, administrators, representatives and permitted assigns).