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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Bihar - Subsection

Section 63(2) in Bihar Minor Mineral Rules, 2017

(2)Notwithstanding anything mentioned in Sub Rule (1) above, the Collector can issue any direction to any Settlee/licensee to do or not to do a specific action so as to ensure that the minor minerals in the district are available at the prescribed rates and there is no violation of the provisions of the Act and these Rules.