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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(6)(ii) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(ii)A Mineral Concession Holder, desirous of seeking modifications in the approved mining plan, shall apply to the Department or any person authorized in this behalf setting forth the intended modifications and explaining the reasons for the same.