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 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Minerals (Vesting of Rights) Rules, 2003

(2)The Director shall alongwith the statement mentioned in sub-rule (1) deposit in cash with the Collector, the amount specified in column (9) of Form 'B' for payment to the persons interested.