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

State of Bihar - Subsection

Section 96(6) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(6)The Government may, make such grants, advances and loans to the Authority as it may deem necessary for the performance of the functions under this Act, and all grants, loans and advances shall be on such terms and conditions as the Government may determine.