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[Cites 0, Cited by 0] [Section 564] [Entire Act]

State of Odisha - Subsection

Section 564(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner shall not refuse, cancel or suspend any license for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provisions of this Act, or with rules or bye-laws made under this Act, and shall not cancel or suspend any such license without the approval of the Standing Committee.