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 31O] [Entire Act] State of Karnataka - Subsection Section 31O(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)The competent authority shall dispose of the application under this Rule within Ninety days from the date of receipt of the application.
