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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Jharkhand - Subsection

Section 110(i) in Bihar Coal Mining Area Development Authority Rules, 1988

(i)in case of any dispute the decision of the Managing Director in case the alteration has been made by any other officer of the Authority or in the event the alteration has been made by the Managing Director, the decision of the Authority shall be final and conclusive and binding on the parties.