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 30] [Entire Act] State of Madhya Pradesh - Subsection Section 30(17) in M.P. Minor Mineral Rules, 1996 (17)The seized mineral or its products, tools, equipment and vehicle may be released when the penalty so imposed is deposited by the offender.
