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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(3) in Bihar Minor Mineral Concession Rules, 1972

(3)No appeal against the orders of the Competent Officer passed under Rule [26 (6)] [Substituted by S.O. 1133 dated 19.8.1978.], shall be admitted unless the applicant has paid 50 per cent of the amount assessed by the Competent Officer.