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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(1)The competent authority shall maintain a register in his office in Form 'C' wherein, he will make necessary entry about the application immediately after its receipt and its disposal in due course.