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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Forest Shooting Rules, 1973

(3)Every shooting permit shall be issued in the name of the person only and shall not be transferable. The death of the permit-holder or the cancellation of his licence under the Arms Act, 1959 for whatever cause, shall automatically cancel his permit under these rules.