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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(5)Where mineral produce is disposed of by more than one process such as sale in domestic market, direct export and captive consumption, the sale price or prices of mineral shall be the weightage average of prices of mineral determined by adopting the procedure in sub-rule (1), (3) and (4) above.