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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Wild Life (Protection) (Orissa) Rules, 1974

(4)On receipt of the Treasury Challan or Bank receipt showing the payment of deposits and royalty, if any, the Issuing Officer shall grant the licence applied for in the appropriate form specified in Sub-rule (5).