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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(8) in The Orissa Municipal Corporation Rules, 2004

(8)The Commissioner or any subordinate officer duly authorised by the Commissioner during any entertainment in the licensed premises shall, at all times, have free access to the said premises to see whether the conditions of the licence are fulfilled.