Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(a) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990 (a)The applicant will disclose and satisfy the competent authority regarding the legality of the source from which the ore and mineral are procured.
