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[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(9)(v) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(v)The Security Deposit or the balance, as the case may be, shall be refunded to the agent or person depositing it on behalf of the agent when the Divisional Forest Officer is satisfied that all the obligations and formalities on the part of the agent under the terms of the agreement and the provisions of these rules and the Act have been duly complied with and that no amount is due against him.