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State of Jharkhand - Section

Section 34 in Mineral Area Development Authority Market Fee Rules, 2010

34. Supply of copy of order to assessee.

- If any assessee requires a copy of order passed by any officer under these rules, he shall make application to the Public Information Officer of the Authority accompanying an additional charge as per provision laid down in Public Information Act & Rules through challan in the Authority Fund.Form-AMineral Area Development Authority, DhanbadNot TransferableNew/Renewal/Second