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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(2) in Bihar Minor Mineral Concession Rules, 1972

(2)The Commissioner may call from the Collector the record of the case in respect of which a revision application has been filed before him, [or in respect of which a proceeding has been started by him] [Substituted by S.O. 861 dated 11.7.1983.],