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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Minor Mineral Rules, 2017

(2)He shall be responsible for the security of all mining operations in the State. He shall also be responsible for ensuring that the interest of the State are protected and all the Settlees, Corporation, other licensees, operate as per the provisions of the Act and these rules.