Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Orissa Kerosene Control Order, 1962

(2)[ Every licensee shall, on application to the licensing authority, immediately obtain a duplicate of the licence, if the original is lost, defaced or destroyed] [Inserted by Notification No. 18781 dated 13.8.1966.].