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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(b) in Orissa Kerosene Control Order, 1962

(b)In the case of any other person unless after giving the person concerned an opportunity of being heard and for reasons to be recorded in writing the licensing authority considers such person unsuitable for being granted a licence or renewal thereof; as the case may be.