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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(c) in The Bihar Mica Act, 1947

(c)have in his possession or sell mica extracted from a mica dump of which he is in possession, except under and in accordance with a miner's licence, a dealer's licence or a proprietor's certificate;