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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Rajasthan Mining Settlement Act, 1956

(1)The State Government may, by notification, and after previous publication, make rules for carrying out the purposes and objects of this Act in respect of any Mining Settlement or any group or class of Mining Settlements.