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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(3) in Bihar Minor Mineral Rules, 2017

(3)This section shall not apply to such companies where the majority shareholding is held by Central or any State Government or such companies as the State Government may exempt.Explanation. - For the purpose of this section -"Company" means anybody corporate and includes a firm or other association of individuals; and "Director", in relation to the firm, means a partner in the firm.