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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(vi) in Bihar Coal Mining Area Development Authority Rules, 1988

(vi)Such person shall be bound to answer all questions relating to such case put to him or her by such officer other than questions the answer to which might have tendency to expose him or her to any criminal charge.