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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in Orissa Minor Minerals Concession Rules, 2004

(2)For the purpose of this rule, a person acquiring, by or in the name of another person, a (prospecting license or mining lease) which is intended for himself shall be deemed to be acquiring it himself.