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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(iv) in Orissa Minor Minerals Concession Rules, 2004

(iv)a person who has a definite plan for setting up of an industry in the State for processing of decorative stone if he has furnished a copy of his project report of the proposed processing industry and also a letter from the financing institution, issued by the Chief Executive of such institution to the effect that his project report is being appraised by such financing institution;