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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(2)In case the renewal of licence is granted, the security money already deposited by the licensee, if valid, shall be accounted for as the security deposit for the renewal of licence.