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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4)(b) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(b)an opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the grounds for confiscation; and