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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(1)Every person applying for a certificate shall, before a certificate is issued in his favour, deposit with the Registering Authority a sum of rupees one thousand by way of security for due performance of the conditions subject to which the certificate is issued to him.