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[Cites 0, Cited by 0] [Section 40(10)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(10)(i) in Bihar Minor Mineral Concession Rules, 1972

(i)"Works Department" means departments of the Central or State Government including Company, Corporation, Undertakings, Autonomous body of the Government engaging Works Contractors for any kind of construction on its behalf.