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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in Orissa Minor Minerals Concession Rules, 2004

(2)A transfer license/lease deed in a form as near to the original executed deed as possible shall be executed within three months from the date of consent and registered under the Registration Act, 1908.