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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(3)(a) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(a)
(i)if satisfied that the conditions specified in (a) or (b) of clause (1) are not fulfilled, or
(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;