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] [Entire Act] State of Jharkhand - Section Section 43 in Bihar Coal Mining Area Development Authority Rules, 1988 43. Exemption from the levy of development charge. - Authority may decide from time to time the departments or institutions to be excepted from the payment of development charges.
