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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2) in Bihar Minor Mineral Rules, 2017

(2)The Department may lay down such other conditions from time to time on the Settlees/Licensees and the Corporation as it may deem fit in order to enforce the provision of the Act and these rules. These may, inter alia, include such conditions as are peculiar to a particular minor mineral or a particular geographical area.Chapter - IV Bihar State Mining Corporation.