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

State of Odisha - Subsection

Section 3(1) in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984

(1)From the date of coming into force of this Order, no person shall carry on business as a dealer unless he is registered as such in accordance with the provisions of this Order and obtains a certificate issued by the Registering Authority.