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 21] [Entire Act] State of Gujarat - Subsection Section 21(3) in Gujarat Minor Mineral Concession Rules, 2010 (3)No dead rent shall be payable under sub-rule (2), where the royalty paid during a year under sub-rule (1) in respect of a minor mineral is greater than the dead rent payable.
