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

State of Odisha - Subsection

Section 5(iv) in The Orissa Cement Control Order, 1973

(iv)It shall be the holder of a licence to immediately obtain form the Licensing Authority a duplicate of the licence issued to him if the same is lost, destroyed or defaced. When a duplicate licence is issued, it shall be clearly stamped 'DUPLICATE' and shall be marked with the date of issue of the duplicate.