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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(6)(iii) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(iii)The Director or any officer/ person / academic institution/ Govt. agency authorized in this behalf by the Department may approve the modification or approve with such alterations as it may consider expedient within a period of sixty days from the date of receipt of such application for modification of mining plan.