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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Bihar - Subsection

Section 55(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The Government may, if it thinks fit, whether the period prescribed by the rules for deciding all the matters stated in sub-section (1) above has expired or not, extend from time to time by a notification in the Official Gazette the period for deciding all the matters referred to in sub-section (1).