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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(3)On receipt of the application for licence the competent authority shall acknowledge the receipt in Form 'B'. The acknowledgement shall be sent to the applicant by registered post.