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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3)(g) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(g)[Two] [Substituted and added by Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 [24 of 1992]. Assented to by the Governor on 29.8.1992.] representative of the Ministry of the Central Government dealing with [Mines and Minerals] [Substituted and added by Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 [24 of 1992]. Assented to by the Governor on 29.8.1992.];