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 48] [Entire Act] State of Chattisgarh - Subsection Section 48(4) in Chhattisgarh Minor Mineral Rules, 2015 (4)The fee under sub-rule (1) shall be deposited in the revenue receipt head as mentioned in sub-rule (2) of Rule 7.
