Section 3(6)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(ii)The Government may accept or reject any application without assigning any reason therefor. The advance Security Deposit shall be refunded to the applicants whose applications are rejected. The advance Security Deposit of the applicant appointed as an agent shall, subject to the provisions of Sub-rule (8), be adjusted against the Security Deposit required under Sub-rule (9).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 3(6)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983