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 32 in Mineral Area Development Authority Market Fee Rules, 2010 32. Penalty. - Submission of incorrect return shall be criminal offence and assessee shall be liable for punishment under the appropriate Act and Rule.
