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 57] [Entire Act] State of Chattisgarh - Subsection Section 57(3) in Chhattisgarh Minor Mineral Rules, 2015 (3)There shall be paid, in respect of every application for amalgamation of leases, a non-refundable application fee of rupees ten thousand.
