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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(1)The Government may, on an application by any party aggrieved by an order passed in appeal under Section 10 or and order passed in revision under Sub-section (7) of Section 16 filed within the prescribed period, revise such order.