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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(a) in Mineral Area Development Authority Market Fee Rules, 2010

(a)Every deposit of fee or charge due payable to the Authority shall be made through quadruplicate challan accompanied by an account payee (not negotiable) cheque or Bank draft of any Nationalized Bank.