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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Odisha - Subsection

Section 241(5) in The Orissa Municipal Corporation Act, 2003

(5)Every licence shall be for a period of one year except in the case of sites used for any temporary congregation of whatever nature including fairs, festivals, circus, yatra, exhibitions,sports events, or cultural or social programmes.