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[Cites 0, Cited by 0] [Section 585(6)] [Section 585] [Entire Act]

State of Odisha - Subsection

Section 585(6)(b) in Orissa Municipal Rules, 1953

(b)in the case of a temporary licence for such either further periods as the Executive Officer may think fit, but not exceeding at a time period specified in Clause (a) or Clause (b) of Sub-rule (2) as the case may be.