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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(b) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(b)he shall give opportunity to the accused person for making a representation in writing within a period of. fifteen days against the grounds for confiscation;