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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(3)Every application for appeal shall be accompanied with a non-refundable fee of rupees five thousand only to be deposited under the head of account specified under Sub-rule (2) of Rule 4.