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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(5)(a) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(a)Business means and includes laying, burning or selling of brick by brick earth remover/ brick owner and such other activities as are associated with manufacturing of bricks.