Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in Orissa Minor Minerals Concession Rules, 2004

(3)Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents, Deputy Director/ Mining Officer concerned, while acknowledging receipt of application, shall require the applicant to supply the omission or, as the case may be, furnish the documents, without delay and in any case not later than thirty days from the date of receipt of application.