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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(3) in M.P. Minor Mineral Rules, 1996 (3)[ The fee under sub-rule (2) shall be deposited in the same maimer as prescribed in sub-rule (3) of Rule 10.] [Inserted by Notification No. 19-53-87-XII-2, dated 19-06-1997.]
