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

State of Odisha - Subsection

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

(a)he shall issue a notice in writing in Form 'O' to the accused person informing him on the grounds on which it is proposed to confiscate such properties;