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(4) in Bihar Minor Mineral Rules, 2017 (4)In case of fraud or violation of mining or environmental conditions or any other irregularities reported, no exit option will be available to the Settlee/licensee and their security deposit shall be forfeited.
