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State of Odisha - Section

Section 9 in The Orissa Factories Rules, 1950

9. Procedure on death or disability of licensee.

- If a licensee dies or becomes insolvent, the person carrying oil the business of such licensee shall not be liable to any penalty under the Act for exercising the powers granted to the licencee by the licence during such time as may reasonably be required allow him to make an application for the amendment of the licence under Rule 6 in his own name for the unexpired portion of the original licence.