Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in Rajasthan Minor Mineral Concession Rules, 2017

(2)After adjustment of dead rent or royalty amount deposited in advance from the royalty so assessed under sub-rule (1), the remaining amount shall be payable by the assessee within fifteen days from the date of service of the notice of demand.