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 50] [Entire Act] State of Bihar - Subsection Section 50(1) in Bihar Minor Mineral Rules, 2017 (1)The movement of all minor minerals, whether by Settlee/Licensee or by the Corporation, shall be monitored through e-Challan system to be developed by the Department.
