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 115] [Entire Act] State of Bihar - Subsection Section 115(3) in Bihar Minor Mineral Rules, 2017 (3)All final orders passed by the Mines Commissioner shall be appealable to the Board of Revenue within ninety days from the date of the order complained of.
