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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Odisha - Subsection

Section 6A(4) in The Orissa Agricultural Produce Markets Act, 1956

(4)Every licence granted under Sub-section (3) shall remain valid for a period of three years from the date of its issue and it may be renewed, from time to time, for a further period of one year on payment of such fee, in such manner and on fulfilment of such conditions as may be prescribed.