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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in Bihar Minor Mineral Concession Rules, 1972

(3)The matters referred to in the proviso above shall be the following namely:-
(a)The experience of the applicants in quarrying business;
(b)Financial soundness and stability of the applicant;
(c)The end use of the mineral by the applicant;
(d)Any other matter which the Government may prescribe.