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 52] [Entire Act] State of Bihar - Subsection Section 52(1) in Bihar Minor Mineral Rules, 2017 (1)No minor minerals shall be imported, exported or transported or transited within or from outside or through the State except with a valid movement permit/challan/echallan and subject to such fee (if any) payable as may be prescribed;
