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[Cites 0, Cited by 0] [Section 90(4)] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(4)(ii) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(ii)the owner of premises supplied at such rates as may be determined by the Government in this behalf, but not exceeding Rupees [Sixteen] per thousand gallons.