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Union of India - Section

Section 48 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

48. How the fees and deposit to be made.

- Any amount payable under the Act or rules made thereunder except that payable in respect of revision petition under sub-rule (2) of rule 35, shall be paid in such manner as the State Government may specify in this behalf.