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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(10) in Orissa Minor Minerals Concession Rules, 2004

(10)The permit holder shall allow the Director, controlling authority and competent authority or any officer authorized by any of them to inspect the quarrying operations and to check the accounts and verify the details of dispatches from the registers maintained by him;