Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 9 in Mineral Area Development Authority Market Fee Rules, 2010

9.

Every licence granted under the Act shall be valid for the financial year ending with the 31st March and shall be renewed further for a period of one year. Renewal of licence and issue of duplicate license shall be mentioned clearly in the licence by the issuing authority.