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

State of Bihar - Subsection

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

(i)The Director or any person authorized in this behalf by the Department may require the holder of a mineral concession to make such modifications in the mining plan or impose such conditions as it considers necessary by an order in writing if such modifications or imposition of conditions are considered necessary.