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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(ii) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(ii)The licensee shall maintain a correct and intelligible account of ores and minerals procured, processed and transported daily to different destinations in Form 'E';