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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(4) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(4)Default in payment.-If any installment shall not be deposited before prescribed period, 24 percent simple interest shall be charged up to two months and after that action for cancellation shall be taken.