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

State of Odisha - Subsection

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

(iv)The competent authority shall not give his consent to transfer of the license/lease unless the transferee has accepted all the conditions and liabilities, which the transferee was having in respect of such prospecting license/mining lease/quary lease: