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

State of Bihar - Subsection

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

(e)all suits, prosecution, and other legal proceedings instituted or which might have been instituted by, for, or against the authorities/ organisations set up under the acts listed in sub-sections (1), (2) of this section may be continued or instituted by, for or against the Authority;