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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Odisha - Subsection

Section 312(2) in Orissa Municipal Act, 1950

(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought not less than thirty and not more than ninety days before such place is opened as a cart-stand or before the commencement of the year, for which the licence is sought, as the case may be.