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

State of Odisha - Subsection

Section 6(1) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(1)Any person who wishes to possess, store, sell trade in or otherwise deal with any mineral shall make an application to the competent authority for a licence