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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 (2)An application for the grant or renewal of a Licence shall be affixed with a court fee stamp of value of Rupees Five only.
