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

State of Bihar - Subsection

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

(a)The owner, agent or manager of a mineral concession shall submit a progressive Mine Closure Plan as a component of mining plan to the officer authorized by the Department in this behalf as the case may be for approval within a period of one year from the date of grant of such mineral concession.