Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Odisha - Subsection Section 33(3) in Orissa Minor Minerals Concession Rules, 2004 (3)Minor mineral, other than for which permit is granted, shall not be excavated or removed without prior approval of the competent authority;
