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 6A] [Entire Act] State of Madhya Pradesh - Subsection Section 6A(8) in M.P. Minor Mineral Rules, 1996 (8)The sanctioned prospecting license or quarry lease shall be subject to the conditions of these rules the Act and the rule made there under and the amendment made to them.]
