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[Cites 0, Cited by 0] [Section 90B] [Entire Act]

State of Bihar - Subsection

Section 90B(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The market-fee so collected shall be deposited in the State Fund and the State Government shall make suitable allocations every year to the Authority concerned to provide for civic amenities, infrastructure and marketing facilities within its area].