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] [Entire Act] State of Madhya Pradesh - Section Section 38 in M.P. Minor Mineral Rules, 1996 38. Rates of royalty. - The rates of royalty payable on minerals despatched from the auctioned quarry shall be as given in Schedule III of these rules.
