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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Bihar - Subsection

Section 131(2)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)all properties, funds and dues which are vested in, or realisable by, the Authority shall vest in, or be realisable by the Government;