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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1)(b) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(b)The conditions embodied in Form 'B' shall be deemed to be conditions imposed under this Rule and shall be binding upon the lessee.