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 28] [Entire Act] State of Jharkhand - Subsection Section 28(b) in Mineral Area Development Authority Market Fee Rules, 2010 (b)The amount of fee so levied and collected by the authority shall be deposited temporarily in Authority's Fund under a separate deposit account as per Rule 19.
