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[Cites 0, Cited by 0] [Section 40(10)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(10)(ii) in Bihar Minor Mineral Concession Rules, 1972

(ii)"Works Contractor" means an individual, a firm, a company, an association or body of individuals who under an agreement, with the Works Department work for the said Department.]