Section 22(2)(f) in Bihar Minor Mineral Concession Rules, 1972

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2)(f) in Bihar Minor Mineral Concession Rules, 1972

(f)[ Every application for the grant or renewal of mining lease shall be accompanied by an affidavit showing that he has- [Existing sub-rule 2 (f) made 2 (e) and new sub-rule 2(f) & 2(g) Inserted by S. O. 1063 dated 16.10.1989.]

(i)filed uptodate Income-Tax returns;

(ii)paid the Income-Tax assessed on him; and

(iii)paid the Income-Tax on the basis of self assessment as provided in the Income-tax Act, 1961.

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State of Bihar - Subsection

Section 22(2)(f) in Bihar Minor Mineral Concession Rules, 1972