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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3) in The Orissa Urban Police Act, 2003

(3)The Commissioner may also make regulations prescribing the procedure in accordance with which any license or permission sought to be obtained or required under this Act shall be applied for and for fixing the fees to be charged for any such license or permission or renewal thereof.