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State of Odisha - Section

Section 10 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

10. Disposal of application.

- On receipt of the application the competent authority may cause an enquiry and may grant a permit within a period of fifteen days in From 'I' subject to the conditions specified in Rule 12 and for a period not exceeding two months.