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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(4) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(4)The Competent Authority shall maintain a register in Form O mentioning therein the details of every offence compounded by him under these rules and submit a monthly return to the Director of Mines.Chapter-7