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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(1)Any person aggrieved by an order passed in appeal under the Act may file an application for revision before the Government within thirty days from the date of communication of such order in Form 'L'.