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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(d)"Licensing authority" means the Collectors [and the Additional District Magistrates] [Substituted by Notification No. 21347-dated 6.7.1967.] within their respective jurisdictions and the State Government for the entire State;