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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(e) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(e)Notwithstanding anything contained in the Code of Criminal Procedure 1973, an offence under sub-rule (4), (5a) and (5c) of Rule 6 and Rule 7 shall be cognizable.