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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(c) in The Orissa Marine Fishing Regulation Act, 1982

(c)the matters to which regard shall be had in granting or refusing a licence, under Clause (c) of Sub-section (4) of Section 6, the fees payable for the licence and the security for the due performance of the conditions of the licence;