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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(1) in Bihar Minor Mineral Rules, 2017

(1)The State Government may entrust all or any of the mining activity or trade to Bihar State Mining Corporation. The Corporation may undertake, in particular, mining activity, wholesale trading, retail trading, storage, transportation etc of minor minerals.Provided that if the Corporation wishes to undertake mining or excavation of minor minerals, it shall participate in the open public bidding as required under these rules.