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 53] [Entire Act] State of Karnataka - Subsection Section 53(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)An application under sub-rule (1) or (2) or (2A) shall be accompanied by a treasury challan for having paid a fee of rupees one thousand five hundred.
