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 39] [Entire Act] State of Bihar - Subsection Section 39(d) in Bihar Minor Mineral Rules, 2017 (d)should be solvent and bear good moral character and should not have been convicted of any offence under any Act and the same should be duly supported by a police verification report;
