Section 3(5)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

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State of Odisha - Subsection

Section 3(5)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(ii)In addition to the advance Security Deposit mentioned above, the applicant shall also furnish and enclose a certificate of personal solvency of the security bond or an independent surety holding such certificate to the extent of the amount specified in the notice under Sub-rule (1) :

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State of Odisha - Subsection

Section 3(5)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983