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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4) in The Orissa Fruit Nurseries (Regulation) Rules, 2001

(4)The competent authority shall, on receipt of application, inspect or cause to be inspected, by any persons or persons not below the rank of a Clause-II Officer in Horticulture, the fruit nursery for which the licence has been applied for. The Inspecting Officer shall give his verification reports/observations in 'Form-II'.