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 17] [Entire Act] State of Chattisgarh - Subsection Section 17(v) in Chhattisgarh Minor Mineral Rules, 2015 (v)Furnish to the concerned Collector and Director or any officer authorised by him, such information and returns as may be prescribed in the Rules;
