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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(xxiii) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(xxiii)"Quarrying Permit" means a permit granted under chapter VII of these rules to extract and remove any minor minerals in specified quantities from the specified areas;