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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(v) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(v)Every holder of mining lease shall provide all reasonable facilities to competent officer or checking authority authorised in this behalf to inspect, verify and check the stocks and accounts of minerals and any other documents pertaining thereto.