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 73] [Entire Act] State of Bihar - Subsection Section 73(2) in Bihar Minor Mineral Rules, 2017 (2)If upon scrutiny under sub-Section (1), the Mining Officer discovers any errors, he will serve a notice in the prescribed form on the concerned Settlee/licensee directing him to pay the due royalty or interest within 7 days.
