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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(13) in Orissa Minor Minerals Concession Rules, 2004

(13)The licensee shall pay to the State Government compensation for all damages, injuries or disturbances which has been caused by him n the course of operating the license and shall indemnify Government against all claims which may be made third parties in respect of such damage, injury or disturbances.