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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Bihar - Subsection

Section 70(1) in Bihar Minor Mineral Rules, 2017

(1)Every Settlee/Licensee/ shall furnish a true and complete return in respect of all his transactions relating to mining activities, mineral extraction and dispatches of minerals and any other transactions prescribed specially for each month to the prescribed authority in such form and in such manner as may be prescribed.