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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(iii) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(iii)In case of benefication of plant and factory, the licensee will maintain a separate daily account of ores and minerals procured and fed to the factory/plant and the processed minerals/ores recovered in Form 'F';