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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(1)(vi) in Orissa Minor Minerals Concession Rules, 2004

(vi)If no person claims the mineral and other property if any, so seized within a period of thirty days, the authority competent to compound the offence may confiscate the same to the State and dispose of the same through public auction.