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

State of Odisha - Subsection

Section 2(1)(o) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(o)"Trader" means any person who carries on business of buying, possessing, storing, selling, supplying, transporting, distributing or delivering for sale or processing of mineral(s), and includes:
(i)person who buys and processes, minerals for sale or for utilisation for their own purposes;
(ii)person who holds a mining lease granted under Mineral Concession Rules, 1960 or acquires a mining lease under the Coal Bearing Area (Acquisition and Development) Act, 1957;