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 20] [Entire Act] Union of India - Subsection Section 20(1) in Atomic Minerals Concession Rules, 2016 (1)The lessee shall pay royalties to the State Government in the manner specified in section 9 of the Act or the dead rent specified in section 9A of the Act.
