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

State of Odisha - Subsection

Section 5(a) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

(a)No dealer shall after a period of fifteen days coming into force of this order either by himself of by any person on his behalf store or have in his possession, at any time any wheat, pulses, edible oil seeds and edible oils in excess of the quantities specified below :