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

State of Bihar - Subsection

Section 11(3) in Bihar Minor Mineral Concession Rules, 1972

(3)[ In case an applicant does not hold mining lease in certain districts of the State, he shall, with an application for the grant or renewal of the lease, file an affidavit to that effect.] [Inserted by S. O. 305 dated 26.3.1985.]