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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(4)The minerals, which are the property of Government and in respect of which an offence has been committed, shall be liable for confiscation including all tools machineries and vehicle by an order of the Court or Competent Authority.