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 1] [Entire Act] Bombay Presidency - Section Section 13 in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 13. Right to mines or mineral products. - (Right to mines or mineral products) (Repealed on and from 6th August, 1985 by Maharashtra 16 of 1985, Section 15).
