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 58] [Entire Act] State of Gujarat - Subsection Section 58(5) in Gujarat Minor Mineral Concession Rules, 2010 (5)The Parwana holder shall pay royalty in advance on the mineral to be extracted at fifty percent of the rate mentioned in Schedule I.
