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 15(4)] [Section 15] [Entire Act] Union of India - Subsection Section 15(4)(c) in The Mines And Minerals (Development And Regulation) Act, 1957 (c)the amount of payment to be made to the District Mineral Foundation by concession holders of minor minerals under section 15A.]