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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Bihar - Subsection

Section 132(3)(i) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(i)the Authority shall continue to enjoy the powers to realise the various sources of income in terms of levies, fees, cess, etc. otherwise empowered to be realised by various authorities/organisations set up under the acts listed under sub-sections (1), (2) of this section under their respective acts and rules and regulations framed thereunder as if the said authorities/organisations were still functioning under their respective statutes until the same are amended by the Authority from time to time.