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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(v) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

(v)Any minerals, tool, equipment, vehicle or any thing seized shall be liable to be confiscated by an order of the court of the Deputy Commissioner of the concerned district and shall be disposed of in accordance with direction of such court.