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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Bihar - Subsection

Section 92(6) in Bihar Minor Mineral Rules, 2017

(6)While making an order of confiscation under sub-section (4), if the District Collector is of the opinion that it is expedient in the public interest to do so, he may order the said confiscated item or any part thereof to be sold by public auction and proceeds deposited with the State Government;