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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(b) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(b)A Demand Draft of Rs.4,500 (Rupees four thousand five hundred) only to be deposited towards licence fee payable at Government Treasury Branch of State Bank of India, located at or nearest to the Headquarters of the Competent Authority.