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State of Karnataka - Section

Section 56A in The Karnataka Minor Mineral Concession Rules, 1994

56A. Manner of payment of fees etc,.

- Not withstanding anything contained in these rules where the fees, earnest money, security deposit or any other amount payable under these rule is required to be paid through a treasury challan, may also be paid by a demand draft on a scheduled Bank, payable at Bangalore in favour of the Government of Karnataka.