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 29] [Entire Act] State of Chattisgarh - Subsection Section 29(3) in Chhattisgarh Minor Mineral Rules, 2015 (3)The lessee shall submit the financial assurance to the Collector or the Director, as the case may be, before execution of the lease deed.
