Section 21(2)(h) in The Orissa Forest Produce (Control of Trade) Act, 1981

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(h) in The Orissa Forest Produce (Control of Trade) Act, 1981

(h)

(i)the form in which, the authority to whom and the manner in which an application under Sub-section (3) of Section 13 shall be made;

(ii)the fee for issue and renewal of a licence and the terms and conditions subject to which such licence shall be granted under Sub-section (4) of Section 13;

(iii)Any other matter which is either expressly or impliedly required to be prescribed under this Act.

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State of Odisha - Subsection

Section 21(2)(h) in The Orissa Forest Produce (Control of Trade) Act, 1981