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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3)(iv) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008

(iv)It shall be the duty of the holder of license to immediately obtain from the licensing authority a duplicate of the license issued to him if the same is lost, destroyed or defaced.