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

State of Odisha - Subsection

Section 6(2) in The Orissa Fruit Nurseries (Regulation) Act, 1997

(2)Every licence granted under this section shall remain valid for a period of three years from the date of its issue and it may be renewed from time to time on payment of such fee, in such manner and on fulfilment of such conditions as may be prescribed.