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 102] [Entire Act] State of Bihar - Subsection Section 102(2) in Bihar Minor Mineral Rules, 2017 (2)No Court shall take cognizance of any offence punishable under the act or these rules except upon to complaint in writing made by any Officer mentioned in Rule 99.
