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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2)(e) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(e)if the holder of mineral concession or his agent or employee is convicted of an offence punishable under the Act or these Rules or any other law for the time being in force, relevant and connected with mining matters or matter relating to mining revenue or of any cognizable and non-bailable offence under any other relevant law; or