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 47] [Entire Act] State of Karnataka - Subsection Section 47(2) in The Karnataka Minor Mineral Concession Rules, 1994 (2)The minimum rate per unit volume or weight of any minor mineral which is classified in FORM-0 shall be fixed in accordance with the rate specified in SCHEDULE-3.
