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 41] [Entire Act] State of Bihar - Subsection Section 41(3) in Bihar Minor Mineral Rules, 2017 (3)The Department shall lay down a minimum reserve price for each mining plot or a cluster. Any person/firm interested in the e-bidding shall have to deposit the minimum reserve price through a demand draft to the Department.
