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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(4) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(4)The funds shall be applied towards meeting:-
(a)the expenditure incurred in the performance of all functions under this Act;
(b)the expenditure for such other purposes as the Government may direct.