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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2)(c) in Orissa Motor Spirit (Taxation on Sales) Act, 1946

(c)prescribing the conditions subject to which a certificate of registration under this Act shall be granted and on the breach of which such certificate may be cancelled or suspended;