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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

(1)No person shall carry on business as a dealer after the expiry of a period of fifteen days from coming into force of this order except under and in accordance with the terms and conditions of license granted in this behalf by the licensing authority for a period of one year or part thereof.