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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(vii) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(vii)an attested copy of the valid clearance certificate of mining dues payable under the Act or rules made thereunder issued by the Director of Mines, Orissa.