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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(e) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(e)"Registering Authority" means the Collector of the district or any other officer not below the rank of Sub-divisional Officer as may be authorised by him in this behalf;