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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(1)On receipt of written application from the accused person the competent authority may, in exercise of its powers under Section 15 compound the offence, punishable under the Act, either before or after institution of the prosecution.