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[Cites 0, Cited by 0] [Section 17(7)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(7)(c) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(c)If approval or refusal of the progressive mine closure plan is not conveyed to the owner, agent or manager of the mineral concession the progressive mine closure plan shall be deemed to have been provisionally approved, and such approval shall be subject to final decision whenever communicated.