Section 2(d) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(d)“minerals” means minerals as defined in the Mines and Minerals (Regulation and Development) Act, 1957 and includes precious semi-precious and uncut stones and does not include minor minerals as defined under Clause (a) of Section 5 of the Mines and Minerals (Regulation and Development Act.1957. (67 of 1957);
