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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(3)(i) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(i)after the expiry of one year from the date of such decision or order; and