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 2] [Entire Act] State of Jharkhand - Subsection Section 2(x) in Mineral Area Development Authority Market Fee Rules, 2010 (x)"Prescribed Authority" means Managing Director of the authority or any officer of the authority as notified by the Government to act as such from time to time.
