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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(2)The Collector may allow such Mineral Concession Holder to exit the business and return any security money deposited by the Mineral Concession Holder after deducting such dues as are recoverable.