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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(1)(iii) in Orissa Minor Minerals Concession Rules, 2004

(iii)The transferee shall make a fresh security deposit himself and the transferor shall agree that the deposit made by the later will be deemed to have been made by the former and the transfer shall be subject to fulfillment of conditions of submission of documents prescribed under Rule 9 and 15.