Section 3(2)(a) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(a) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(a)A Demand draft of Rs.99,500 (Rupees ninety-thousand five hundred) only to be deposited towards licence fee payable at Government Treasury Branch of State Bank of India, Bhubaneswar

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State of Odisha - Subsection

Section 3(2)(a) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990