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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(3)The technical Member shall, after giving a reasonable opportunity of being heard to the person who has made an application under sub-section (1) or who has been served with a notice under sub-section (2), make a report to the Authority.