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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(4)On receipt of application complete in all respect for trading licence or its renewal, the Competent Authority shall acknowledge the receipt in Form B.