Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(b) in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979 (b)"licensee" means a person to whom a licence has been granted for manufacturing or processing pre-mixed cattle feed or premixed poultry feed;
