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 40] [Entire Act] State of Bihar - Subsection Section 40(c) in Bihar Minor Mineral Rules, 2017 (c)providing an affidavit that there is no criminal case or dues pending against the said firm with the same duly supported by a police verification report;
