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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(xvi) in Bihar Coal Mining Area Development Authority Rules, 1988

(xvi)"Colliery" shall mean the mines for purposes of extraction of Coal and shall include the premises or any other portion of the property of the Colliery whether above ground or below ground which are used for the purposes of extraction of coal from such mines.