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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(3)Every application under Sub-section (1) or Sub-section (2) shall be in such form and be accompanied by such fee and such security deposit for due observance of the conditions of the licence, as may be prescribed.