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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(10) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(10)The person in-charge of the carrier shall, if so required by the authorized officer, furnish all relevant information regarding consigner, consignee and minerals.