Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(c) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990 (c)The permit-holder shall maintain a correct and intelligible account of the ores and minerals transported by him every day in Form 'J'.
