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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(1)The mineral concession holder shall deposit or make payment to the District Mineral Foundation which is created as per the District Mineral Foundation Rules at the rate prescribed by the State Government for the benefit of the persons and areas affected by mining and quarrying.