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

State of Odisha - Subsection

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

(v)an affidavit to the effect that the applicant has not been convicted in any Court of Law in any case relating to theft or smuggling or illegal mining or illegal transporting or illegal storage of minerals;