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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Bihar - Subsection

Section 26A(iii) in Bihar Minor Mineral Concession Rules, 1972

(iii)For the purpose of this Rule brick kiln owner means a person who owns the brick kiln or on whose behalf bricks are manufactured in that kiln and includes manager, agent and lessee of such person.]