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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(xiv) in Orissa Minor Minerals Concession Rules, 2004

(xiv)The auction holder shall not remove any minor mineral from the area without obtaining prior permission from the competent authority or any other officer authorised by him. No minor mineral shall be dispatched from the area without valid transit pass issued by such officer.