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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3)(e) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(e)[ the transport permit may be cancelled by the officer issuing the same or by an officer superior to him in rank if there is reason to believe that the permit has been misused or if likely to be misused;] [Substituted by S.R.O.No. 689/84, O.G.E.No. 1009-dated 13.6.1984.]