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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(4)In case of refusal of the application made under Sub-rule (1), the Competent Authority shall communicate the reasons of such refusal to the applicant in writing by registered post with acknowledgement.