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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990

(2)In every case where the competent authority refuses to grant the licence, he shall record his reasons therefor in writing and communicate the same to the applicant within the period mentioned in Sub-rule (1).