Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Odisha - Subsection Section 30(d) in Orissa Minor Minerals Concession Rules, 2004 (d)An undertaking by the applicant to the effect that he agrees to abide by the conditions governing extraction and removal of minor mineral under a quarry permit.
