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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(3)The Consultative and Co-ordination Committee may meet as often as necessary and at least four times in a year at such times and places as the Chairman may determine in this behalf and shall observe such procedure as may be prescribed in regard to the transaction of its business of such meetings.