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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4) in The Orissa Prize Competition Rules, 1955

(4)No application for the grant or renewal of a licence shall be entertained unless the amount of the fee in each case is paid or sent as aforesaid; provided that if the licence is not granted or renewed, the applicant shall be entitled to a refund of the fee paid by him.