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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(7) in Rajasthan Minor Mineral Concession Rules, 2017

(7)The contractor shall not recover any royalty, if the mineral specified in the contract is used by the State Government Departments themselves under a valid short term permit or permit granted by the Mining Engineer or Assistant Mining Engineer concerned.