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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(4) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(4)The appellate authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, dispose of the appeal within a period of two months from the date of its filing.