Section 56(2)(c) in Bihar Minor Mineral Rules, 2017

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State of Bihar - Subsection

Section 56(2)(c) in Bihar Minor Mineral Rules, 2017

(c)in the event of any breach by the holder of such mining lease, any license or movement permit or by his servant or agent, or by any one acting on his behalf, with his express or implied permission, of any of the terms and conditions of such mining lease, any license or movement permit; or

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State of Bihar - Subsection

Section 56(2)(c) in Bihar Minor Mineral Rules, 2017