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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(6)(iv) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(iv)Where no decision is communicated within the aforesaid period of sixty days, the mining plan or modified mining plan or scheme of mining, as the case may be, shall be deemed to have been provisionally approved, till such time a final decision in the matter is communicated.