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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Bihar - Subsection

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

(d)if the holder of mining lease or any license or movement permit or his agent or employee is convicted of an offence punishable under the Act or these Rules or any other law for the time being in force, relevant and connected with mining matters or matter relating to mining revenue or of any cognizable and non-bailable offence under any other relevant law; or