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 50] [Entire Act] State of Karnataka - Subsection Section 50(2) in The Karnataka Minor Mineral Concession Rules, 1994 (2)Earnest money deposit shall be paid by the bidder through a demand draft drawn in favour of the authorised officer.
