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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(1) in Bihar Minor Mineral Rules, 2017

(1)The E-bidding shall be conducted by the Department where the interested bidders may participate. The Department may also authorize the Collector to conduct the e-bidding at the district. The Department shall be free to lay down its own procedures for such bidding.