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 Bihar - Section Section 36 in Bihar Minor Mineral Rules, 2017 36. Prescribed rates for new Settlees/Licensees. - All new Settlees/licensees shall be required to supply the Corporation the minor minerals excavated by them at a rate arrived at through competitive bidding.
