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 16] [Entire Act] Union of India - Subsection Section 16(9) in Atomic Minerals Concession Rules, 2016 (9)The amount of compensation referred to in Sub-rule (8) shall be assessed either as per the prevailing rules of the State Government or by the officer appointed by the State Government.
