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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Bihar - Subsection

Section 68(3) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(3)After considering the records referred to in sub-rule (2) the Mines Commissioner may confirm, modify or set aside the order or pass such other order in relation thereto as the Mines Commissioner may deem just and proper and his order shall be final.