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 22] [Entire Act] State of Bihar - Subsection Section 22(5) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019 (5)Fixation of Minimum Reserve Value.-The fixation of minimum reserve value shall be as decided by the Department from time to time.
