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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(iv) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(iv)[ The licensee shall submit copies of the above forms duly maintained for every month within the 1st week of the succeeding month to the competent authority] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] [* * *;] [Omitted vide Orissa Gazette Extraordinary No. 141/29.1.2003 S.R.O.No. 28/2003.]