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State of Bihar - Section

Section 126 in Bihar Minor Mineral Rules, 2017

126. Trust and its Constitution.

(1)There shall be constituted for each District of Bihar, a Trust established in terms of sub-section (1) of Section 9 (B) of the Act to be known as the District Mineral Foundation for the said District;
(2)The Trust shall be perpetual body and shall have a common seal.
(3)Each of the Foundation shall have it's Headquarter at the respective District Headquarter