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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(e) in Orissa Minor Minerals Concession Rules, 2004

(e)"Competent authority" means officers of the concerned Department of Government mentioned in columns (3) and (4) of Schedule IV for the purpose and jurisdiction specified against each of them in columns (2) and (1) respectively thereof;