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State of Bihar - Section

Section 3 in The Bihar Mica Act, 1947

3. Exemptions.

- Nothing in this Act shall apply to the possession of any splittings, chillas or block mica, if the largest rectangular area of sound mica which can be obtained therefrom is less than six [square] [Inserted by Bihar Act I of 1949.] inches.Restriction on possession, purchase and sale of mica