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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Orissa Warehouse Act, 1956

(1)Every licence granted to a weigher, sampler, or grader under Section 23 shall be valid for such period as may be prescribed and may, on application and payment of the prescribed fee, be renewed from time to time for the prescribed period by the prescribed authority.