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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3)(iii) in Orissa Minor Minerals Concession Rules, 2004

(iii)a person who has been operating an industry based on the minor mineral applied for or, having complied all other formalities, would be able to operate it if the lease is granted;