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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(6)(b) in The Orissa Grama Panchayats Act, 1964

(b)The power of the Grama Panchayat to grant a licence for the purpose of storing kerosene, petroleum, naptha or any other inflammable oil or spirit specified in Clause (u) of Sub-section (1) shall be subject to the provisions of the Petroleum Act, 1934 (30 of 1934) and the rules framed thereunder and no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.