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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(3) in Orissa Minor Minerals Concession Rules, 2004

(3)Any mineral, tool, equipment, vehicle or any other things seized under these rules in respect of which complaint has been filed under Sub-rule (1), shall be liable to be confiscated by an order of the Court competent to take cognizance of the offence and shall be disposed of in accordance with the directions of such Court.