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 141] [Entire Act] State of Bihar - Subsection Section 141(2) in Bihar Minor Mineral Rules, 2017 (2)The said Works Department shall have to pay the due royalty/ Seigniorage Fee and such other fee as applicable under these rules.
