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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4) in Bihar Minor Mineral Concession Rules, 1972

(4)[ The Competent Officer after such enquiry and verification, as they may deem necessary, shall assess amount of royalty and penalty for the excess quantity at the end of the prescribed period] [Substituted by S. O. 305 dated 26.3.1985.]