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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(1)Every certificate issued under this Order shall until it is cancelled by the Registering Authority be valid till the 31st March of the year in which it is issued and may thereafter be renewed for a further period of one year at a time.