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 62] [Entire Act] State of Bihar - Subsection Section 62(2) in Bihar Minor Mineral Rules, 2017 (2)The Collector may allow such Settlee/licensee to exit the business and return any security money deposited by the Settlee/licensee after deducting such dues as are recoverable.
