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 41] [Entire Act] State of Bihar - Subsection Section 41(7) in Bihar Minor Mineral Rules, 2017 (7)Upon the receipt of the mining lease from the Collector, the successful bidder shall then obtain environmental clearance from the Competent Authority within 3 months.
