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 59] [Entire Act] State of Bihar - Subsection Section 59(2) in Bihar Minor Mineral Rules, 2017 (2)For any action taken under sub-section (1), nothing shall be paid in consequence thereof, except any retail license fee or deposit paid in advance after deducting any amount recoverable by the Government.
