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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Bihar - Subsection

Section 95(1) in Bihar Minor Mineral Rules, 2017

(1)Where any minor mineral or any other item has been confiscated and criminal prosecution has been launched, such minor minerals may still be auctioned by the Collector keeping adequate evidence, in the form of an inventory drawn by an Executive Magistrate, photographs or video graphs, as a proof, for the use as an exhibit in the criminal prosecution.