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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in Orissa Minor Minerals Concession Rules, 2004

(1)No mining plan shall be approved unless it is prepared by a qualified person recognised in this behalf by the authorised officer under these rules or by a qualified person under Rule 22B of the Mineral Concession Rules, 1960.