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] [Entire Act] State of Jharkhand - Section Section 22 in Mineral Area Development Authority Market Fee Rules, 2010 22. Managing Director shall be competent to issue standing orders wherever he considers necessary to give effect to the provisions of the Act and Rules whatsoever may be.
