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 59] [Entire Act] State of Chattisgarh - Subsection Section 59(2) in Chhattisgarh Minor Mineral Rules, 2015 (2)The said permission shall be granted on payment of an amount equivalent to royalty of such mineral in advance, for the specified quantity and period.
