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 36] [Entire Act] State of Karnataka - Subsection Section 36(4) in The Karnataka Minor Mineral Concession Rules, 1994 (4)The State Government may by order exempt the dead rent or reduce the rate of dead rent payable by companies or undertakings owned by the State Government.
