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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(5) in Orissa Minor Minerals Concession Rules, 2004

(5)Every competent authority and in case of decorative stone, the concerned Deputy Director/Mining Officer shall maintain register of prospecting license, mining lease, and quarry lease in FORM-E. FORM-I and FORM-M respectively.