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[Cites 0, Cited by 0] [Section 290(6)] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(6)(b) in Orissa Municipal Act, 1950

(b)The power of the Executive Officer to grant licence for the purpose of storing kerosene, petroleum, naptha or any other inflammable oil or spirit specified in Clause (u) of Sub-section (1) shall be subject to the provisions of the Petroleum Act XXX of 1934 and the rules framed thereunder the no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.