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[Cites 0, Cited by 0] [Section 374] [Entire Act]

State of Bihar - Subsection

Section 374(1) in Bihar Board's Miscellaneous Rules, 1958

(1)Any surplus coins still left over after distribution in accordance with Rule 372 shall be kept in the Bihar Coin Cabinet for sale. Notices containing particulars thereof, shall be published annually in the Gazette and the Gazette of India, copies of the notices being sent to the Asiatic Society, to the other institutions mentioned and to other registered numismatic societies both in India and abroad. If any coins so kept for sale remains unsold, Government may at the end of every fifty years, pass orders for their return to the Mint for melting.